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Judgment
7 paragraphs · 125 wordsArindam Lodh, J
Heard Mr. S. Rahaman, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned Public Prosecutor appearing for the respondent-State. Also heard Mr. DC Roy, learned counsel appearing for the respondent-accused, namely, Ankur Dey.
Mr. DC Roy, learned counsel has submitted that the respondent-accused has filed the counter affidavit.
Learned counsel for the petitioner has submitted that the petitioner has also submitted addition affidavit.
The respondent-accused is at liberty to file objection, if any, against the additional affidavit filed by the petitioner.
List the matter on 17.07.2023.
Learned PP is requested to furnish all necessary particulars as regards the phone calls (CDR) etc., as alleged and averred in the instant petition for cancellation of bail within the next date.