BAKUL NATH Vs. BIMAL NATH

JUDGEMENT

(1.) This application under Sec. 483 of BNSS, 2023 is filed by the accused-person namely, Bimal Nath alias Bimalendu Nath in connection with Panisagar PS Case No.017 of 2025 under Sec. 305/3(5) of BNS, 2023 for releasing him on bail.

(2.) Heard Learned Counsel, Mr. Suman Bhattacharjee appearing on behalf of the accused-in-custody and also heard Learned Addl. P.P., Mr. R. Saha who as per order of the Court also has produced the CD before the Court today.

(3.) In course of hearing, Learned Counsel, Mr. S. Bhattacharjee drawn the attention of the Court that the accused-in-custody is the driver of the seized vehicle and he used to collect different materials/articles for construction, from the RD Store and also used to carry those articles to different work sites. In the alleged case, the seized bags of cement were kept in the house of the Shibu Moni Nath as during transshipment his vehicle became out of order and in the meantime those articles were seized by the police at the instance of the informant. He further submitted that, the accused-in-custody is an illiterate person. He could not inform the respective authority regarding this matter and he surrendered before the Court on 23/4/2025 and since then he is lodging in custody, so considering the period of detention in custody and the nature of allegation Learned Counsel urged that the accused may be released on bail in any condition.