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Judgment
Biswajit Palit, J
This bail application under Section 483 of BNSS, 2023 is filed for releasing of the accused-in-custody in connection with East Agartala PS Case No.2024EAG119 for the offence punishable under Section 329(3)/308(5)/109/61(2)/351(2)/3(5) with added Section 111(1)(3)(4)(6)(7) and 308(4) of BNS, 2023.
Heard Learned Senior Counsel, Mr. Bikashranjan Bhattacharyya who appeared virtually on behalf of accused-in-custody namely Sri Prasanta Kar. Learned P.P., Mr. Raju Datta is also present on behalf of State-respondent and sought time to produce the CD on the next date.
Considered.
Let the record be called for from the concerned Learned Jurisdictional Magistrate in reference to East Agartala PS Case No.2024EAG119.
In the meantime, Learned P.P. be asked to produce the CD on the next date.
List the matter on 20.05.2025.
A copy of this order be supplied to Learned P.P. in course of the day.