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Judgment
6 paragraphs · 107 words
Arindam Lodh, J
Heard Mr. S. Sarkar, learned senior counsel assisted by Ms. V. Poddar, learned counsel appearing for the petitioner. Also heard Mr. S. Debnath, learned Addl. P. P. appearing for the respondents- State.
This is an application under Section 438 of the Code of Criminal Procedure, 1973 for granting pre-arrest bail of the accused persons in connection with SBM P.S. Case No. 36 of 2022, dated 20.09.2022 under Sections 448/326/307/354/384/506/427/34 of I.P.C and 27 of Arms Act.
At this stage, Mr. Debnath, learned Addl. P. P. has sought for 3(three) days time to produce the case diary.
Prayer is allowed.
List the matter on 24.11.2022.