AI Structured Summary
Facts, law points, precedents, ratio and the final ruling — distilled from the full judgment
AI Structured Summary
Facts, law points, precedents, ratio and the final ruling — distilled from the full judgment
Facts
The bail application was filed under Section 439 of the Criminal Procedure Code by the accused, Nakib Ali, in relation to West Agartala PS case No.267 of 2011. The case involves the accused being charged under Section 364A of the Indian Penal Code. The hearing included arguments from both the defense and the prosecution.
Law Points
['Whether the bail can be granted under Section 439 of the Cr.P.C.', 'The severity of the charges under Section 364A of IPC and its implications for bail.']
Acts & Articles
['Section 439 of Cr.P.C.', 'Section 364A of IPC', 'None']
Judgments Referred
['None']
Obiter Dicta
The court has emphasized the importance of examining the case diary to make an informed decision regarding the bail. There is an implication of ensuring that the rights of the accused are balanced with the severity of the charges.
Ratio Decidendi
The court underlines that the considerations for granting bail include the nature of the allegations and the likelihood of the accused fleeing. The judiciary must exercise its discretion judiciously considering all facets of the case.
Final Ruling
The court has ordered that the case record be called for from the concerned jurisdictional magistrate and has instructed the Additional Public Prosecutor to produce the case diary on the next scheduled hearing. The matter will be revisited on 07.10.2025.
Plain-Language Gist
The dispute centers on the bail application of Nakib Ali, charged under Section 364A of the IPC. The court's decision involves preliminary proceedings to assess the matter further before a determination on bail is made.
AI-generated summary — verify against the full judgment text before relying on it in practice.
Judgment
Biswajit Palit, J
This bail application is filed under Section 439 of Cr.P.C. corresponding to Section 483 of BNSS for granting bail to the accused person in connection with West Agartala PS case No.267 of 2011 for the offence punishable under Sections 364(A) of IPC.
Heard Learned Counsel, Mr. Alik Das 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 Jurisdictional Magistrate in connection with West Agartala PS case No.267 of 2011.
Learned Addl. P.P. be asked to produce the Case Diary on the next date.
List the matter on 07.10.2025.