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Judgment
8 paragraphs · 103 wordsBiswajit Palit, J
This pre-arrest bail application under Section 482 of BNSS is filed for granting bail in connection with Women R.K. Pur PS Case No.053 of 2025 under Section 85/80(2) of BNS.
Learned Counsel Ms. M. Sarkar appears for the applicant.
Learned P.P. Mr. R. Datta along with Mr. R. Saha, Learned Addl. P.P. is present for the State.
Call for the record from the Learned Trial Court.
Learned P.P. be asked to produce the Case Diary on the next date.
List this matter on 01.12.2025.
A copy of this order be supplied to Learned P.P. in the course of the day.