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Judgment
8 paragraphs · 184 wordsBiswajit Palit, J
This application is filed under Section 483 read with Section 528 of BNSS, 2023 for cancellation of bail granted to the respondent-accused No.2 by the order dated 17.04.2025 passed by Learned Addl. Sessions Judge, Court No.4, West Tripura, Agartala in connection with case No.B.A. 62 of 2025 arising out of West Agartala PS case No.2025WAG034 for the offence punishable under Section 420/409/423/120B of IPC.
Heard Learned Senior Counsel Mr. Subrata Sarkar assisted by Learned Counsel Piyali Chakraborty appearing on behalf of the applicant.
Learned Addl. P.P. Mr. Rajib Saha has appeared on behalf of the State-respondent so no formal notice be issued upon the respondent No.1.
Issue notice upon the respondent No.2 namely Sri Mitan Das.
The applicant may take step for service of notice upon the respondent No.2 both by normal process and also by registered A/D post within a period of 7(seven) day and file proof of service.
Call for the case record from the concerned Learned Addl. Sessions Judge, Court No.4, West Tripura, Agartala in connection with the case No.B.A. 62 of 2025.
List the matter on 19.06.2025.