Joymalya Bagchi, J.@mdashHeard the learned Counsels appearing on behalf of the parties. Perused the Case papers. The petitioner prays for bail
on the ground that he is in custody for about 29 days and that the dispute is essentially a civil one.
2. Having considered the materials in the Case Dairy and bearing in mind the period of detention of the petitioner, I am of the opinion that further
detention is not necessary in the facts of the present case.
3. The petitioner shall be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Gangarampur, Buniadpur.
Accordingly, the prayer for bail stands allowed.