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Judgment
6 paragraphs · 109 words
Biswajit Palit, J
This bail application is filed under Section 483 of BNSS for granting bail to the accused person in connection with Sabroom PS case No.2025 SBM 024 for the offence punishable under Sections 20(b)(ii)(c)/25/29 of NDPS Act, 1985.
Heard Learned Counsel, Mr. Ankan Tilak Paul appearing on behalf of the accused person and also heard Learned Addl. P.P. Mr. Rajib Saha appearing on behalf of the State-respondent.
Let the record be called for from the concerned Learned Special Judge in connection with Sabroom PS case No.2025 SBM 024.
Learned Addl. P.P. be asked to produce the Case Diary on the next date.
List the matter on 01.11.2025.