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Judgment
7 paragraphs · 88 words
Biswajit Palit, J
Learned Counsel Mr. U. Goswami appeared on behalf of the respondents and sought time to file objection against the application for cancellation of bail filed by the prosecution. One vakalatnama is also filed and kept the same with the record.
Request is considered.
The respondents may file objection, if any, on or before the next date.
Learned Addl. P.P. Mr. R. Saha is present for the applicant-State.
List this matter on 21.11.2025.
Learned Addl. P.P. be asked to produce the CD on the next date.