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Judgment
9 paragraphs · 102 wordsBiswajit Palit, J
This pre-arrest bail application under Section 482 of BNSS is filed for granting anticipatory bail in connection with Amtali PS Case No.088 of 2025 under Section 69 of BNS, 2023.
Learned Counsel Mr. S. Lodh is present for the applicant.
Learned P.P. Mr. R. Datta is present for the State-respondent.
Heard both the sides.
Let the record be called for from the Learned Jurisdictional Magistrate.
Learned P.P. be asked to produce the Case Diary on the next date.
A copy of this order be furnished to Learned P.P. in the course of the day.
List this matter on 25.09.2025.