RAMJAN ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Sec. 439 of the Code of Civil Procedure filed by the petitioner who is in custody from 28/12/2022 in connection with Mekhliganj P.S. Case. No - 421/2022 dtd. 22/12/2022 under Sec. 14 A and 14C of the Foreigners Act 1946 read with Sec. 11(1)(d) of Prevention of Cruelty to Animals Act 1960 and read with Sec. 379 and 411 of Indian Penal Code 1860.

(2.) It is the contention of the petitioner that he is no way connected with the present alleged offences and neither he knew nor had ever met with the other accused persons involved in these alleged offences. It is further contended that the petitioner is languishing in custody for a considerable period of time and the prolonged detention of the petitioner has pushed his family to the brink of ruination both socially and financially. It is also contended by the petitioner that he is a permanent resident of the place mentioned in the cause title and there is no chance to abscond or evade due process of law if released on bail.

(3.) Heard Learned Advocate for the petitioner and Learned Advocate for the opposite party State of West Bengal, perused the material in the case diary.