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Judgment
4 paragraphs · 99 words
Arindam Lodh, J
Heard Mr. S. Datta, learned counsel appearing for the accused-applicants. Also heard Mr. Rajib Saha, learned Addl. P.P. appearing for the respondent-State.
The 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 Kalamchowra Police Station crime No.2025 KLC 05 registered under Sections 117(3)/109(1)/351(2)/3(5) of BNS, 2023
List the matter on 20.02.2025 on which date learned Addl. P.P. shall produce the case diary relating to Kalamchowra P.S. crime No.2025 KLC 05.