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
7 paragraphs · 109 wordsBiswajit Palit, J
Learned Counsel, Mr. K. Datta for the applicant has filed an application under Section 482 of BNSS, 2023 for granting pre-arrest bail in connection with Churai Bari PS Case No.012 of 2025 under Section 80/85/3(5) of BNS, 2023.
Learned P.P., Mr. R. Datta is present for the State-respondent.
Heard Learned Counsel.
The applicant earlier also filed one bail application which was rejected by this Court.
However, considering the submission of Learned Counsel for the applicant, list the matter on 04.07.2025.
In the meantime, again call for the record from the Trial Court and also Learned P.P. be asked to produce the CD on the next date.