Biswajit Palit, J
Learned counsel Mr. S. Lodh along with Mr. K. Roy, Learned counsel and Mr. S. Majumder, Learned counsel is present for the appellant-petitioner and Mr. Raju Datta, Learned P.P and Mr. S. Ghosh, Learned Addl. P.P. is present for the State.
This bail application is filed under Section 483(1)(a) of BNSS for release of accused on bail who is in custody in connection with NCC PS FIR No.071 dated 21.08.2024 under Section 61(2),249,111,143 of BNS, 2023.
Heard both the sides at length.
Learned counsel for the appellant has drawn the attention of the court that the accused is in custody with effect from 22.08.2024 and the statutory period is likely to expire soon. So he urged for releasing the accused on bail on any condition.
Learned P.P. and Learned Addl. P.P. on the other hand opposed the bail application and submitted that in absence of Case Diary there is no scope to release the accused on bail at this stage.
Considered.
Considering the facts and circumstances of the case at this stage this court is not inclined to consider the bail application of the accused person.
Hence, the application is accordingly stands dismissed.
However, considering the period of detention of the accused in custody the accused shall be at liberty to approach to the concerned court for bail and the concerned court shall deal the matter in accordance with law.
With this observation this case is disposed of.
A copy of this order be supplied to the Learned counsel Mr. S. Lodh appearing for the appellant.
