MEHERAJ SK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present petitioner was arrested on 24th of June, 2025 in connection with Kandi P.S. Case No. 317/2025 dtd. 24/6/2025 under Ss. 179/180 of BNS, 2023 and was thereafter produced before the Learned ACJM, Kandi, Murshidabad.

(2.) Learned Senior Advocate, Mr. Sekhar Kumar Basu appearing on behalf of the petitioner contested the present case on the issue relating to 'grounds of arrest ' not being furnished to the present petitioner and to that effect drew the attention of the Court to the covering report as also the order passed by the Learned Magistrate when the accused was produced before the Learned Court on 24/6/2025.

(3.) It was submitted that the order dtd. 24/6/2025 passed by the Learned ACJM, Kandi, Murshidabad reflects that the FIR, forwarding report, custody memo, Inspection memo, Medical slip, seizure list, Esakshya certificate and the accused challan were submitted before the investigating officer but the order do not reflect that the 'grounds of arrest ' were supplied to the accused at the time of his arrest or at least within a reasonable time ahead of the bail application being preferred before the Learned ACJM, Kandi.