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Judgment
Arindam Lodh, J
Heard Mr. Subrata Sarkar, learned senior counsel assisted by Mr. K.D. Singha, learned counsel appearing for the accused-applicant. Also heard Mr. S. Ghosh, learned Addl. P.P. appearing for the respondent-State.
This is an application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying for granting bail to the accused namely, Anower Hossain, who was arrested in connection with Sonamura Police Station case No.2024 SNM 076 for committing offences punishable under Sections 126(2)/118/109/303/3(5) of BNS.
A complaint has been lodged inter alia stating that on 12.08.2024, the accused namely, Anower Hossain along with others had attacked the son of the complainant namely, Soleman Mia, who was returning from Urmai Bazar after marketing along with Samsul Haque. When they reached at Golachipa, the accused persons named in the F.I.R. caused severe injuries on them.
From the complaint it is revealed that there is direct allegation against accused no.1 and accused no.5. From the case diary it reveals that Anower Hossain, i.e. the present accused arrived at the spot after hearing the shout of the villagers. From the case diary it further reveals that the investigation is already completed and the accused-applicant has been in custody for almost 30 days.
In the opinion of this Court, in this circumstance, further detention of the accused in custody is not required. In view of this, the accused person namely, Anower Hossain shall be released on bail on furnishing a bond of Rs.50,000/-(Rupees Fifty thousand) with one surety of like amount to the satisfaction of the concerned jurisdictional Magistrate. However, it is directed that the accused, Anower Hossain shall appear before the Investigating Officer once in a week.
With the aforesaid directions, the instant application for bail stands allowed and disposed of.