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Judgment
4 paragraphs · 79 wordsArindam Lodh, J
This is an application filed under Section 438 of the Cr.P.C. for granting pre-arrest bail in connection with Amtali Police Station Case No.067/2024 dated 07.06.2024 registered under Sections 8(c)/22(c)/25/29 of the NDPS Act and Sections 25/27 of the Arms Act.
Heard Mr. Sankar Lodh, learned counsel appearing for the accused-applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.
List the matter on 14.02.2025 on which date learned P.P shall produce the case diary.