AI Structured Summary
Not yet generated for this judgment
Judgment
Arindam Lodh, J
Heard Mr. Pujan Biswas, learned counsel appearing for the accused-applicants. Also heard Mr. Raju Datta, learned P.P. and Mr. Rajib Saha, learned Addl. P.P. appearing for the respondent-State.
The accused-applicants have filed the present application for releasing them on anticipatory bail under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, since they are under serious apprehension that they will be arrested in connection with Irani Police Station case no.76 of 2024 registered under Sections 329(4), 324(4), 326(g) of the BNS, 2023.
Here the allegation is that some unknown miscreants had set a fire in Jubarajnagar Jame Masjid. A police case was registered. During investigation, the police have allegedly found the involvement of the accused-applicants in the incident.
Mr. Biswas, learned counsel for the accused-applicants has submitted that both the accused-applicants are well-known and established businessmen/contractors in Kailashahar Sub-Division and they have falsely been implicated in the instant case. Another submission advanced by learned counsel for the accused-applicants is that one of the persons, namely Akash Uddin allegedly accused of his involvement with the said incident was arrested, however released on bail. It is also submitted that the accused- applicants are permanent residents of Kailashahar Sub-Division and there is no chance of absconsion of the accused-applicants from their respective places of residence.
In view of this, the accused persons/applicants may be released on anticipatory bail as an interim measure till the next date.
Accordingly, it is ordered that in the event of arrest, the accused persons/applicants shall be released on bail on furnishing a bond of Rs.50,000/- with one surety of like amount each to the satisfaction of the arresting authority.
This order shall remain in force till the next date.
List the matter on 05.02.2025. In the meantime, learned Addl. PP shall produce the case diary relating to Irani Police Station case no.76 of 2024 registered under Sections 329(4), 324(4), 326(g) of the BNS, 2023.