AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 107 wordsBiswajit Palit, J
This bail application is filed under Section 482 of BNSS for granting pre-arrest bail of the accused in connection with Dharmanagar P.S. Case No.023 of 2025 under Section 117(2)/74/3(5) of BNS, 2023.
Heard Learned Counsel Mr. S. Ghosh appearing for the applicant.
Learned Addl. P.P. Mr. R. Saha is also present.
Let the record be called for from the concerned Learned Sessions Court in reference to Dharmanagar P.S. Case No.23/2025.
Learned Addl. P.P. be asked to produce the CD on the next date.
A copy of this order be supplied to Learned Addl. P.P. in course of the day.
List this matter on 21.07.2025.