Biswajit Palit, J
Learned Counsel, Ms. P. Chakraborty is present for the applicant and Learned P.P. Mr. Raju Datta and Learned Addl. P.P., Mr. S. Ghosh are present for the State-respondent.
This is a bail application filed by the applicant under Section 483 of BNSS, 2023.
Heard both the sides.
In absence of case diary, there is no scope to dispose of the bail application.
So, Call for the LCR from the concerned CJM/Jurisdictional Magistrate in reference to R.K. Pur Women P.S. case No.0048/2024.
Learned P.P. be asked to produce the case diary on or before the next date.
A copy of this order be supplied to Learned P.P. in course of the day.
List the matter before the appropriate bench on 08.11.2024.
