CENTRAL BUREAU OF INVESTIGATION Vs. SEKH JAMIR HOSSAIN

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) These two appeals take exception to the orders dtd. 24/1/2023 and 13/4/2023 passed by the learned Division Bench of High Court at Calcutta [Hereinafter, referred to as "High Court"] whereby the respondents in both the appeals were granted bail in connection with FIR bearing No. RC0562021S0051 dtd. 16/12/2021 registered at CBI/SCB/Kolkata Police Station for the offences punishable under Ss. 143, 144, 147, 148, 149, 427, 326, 376 read with 511 and 34 of Indian Penal Code, 1860 [Hereinafter, referred to as "IPC"].