SAHENA BEGAM Vs. ANOWER HOSSAIN

JUDGEMENT

(1.) 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.

(2.) This is an application filed under Sec. 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 Ss. 126(2)/118/109/303/3(5) of BNS.

(3.) A complaint has been lodged inter alia stating that on 12/8/2024, 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.