KSHETRIMAYUM AMARJIT SINGH Vs. OFFICER INCHARGE

JUDGEMENT

(1.) Heard Mr. Hemchandra, learned Sr. counsel appearing for the petitioner and Mr. M. Rarry, learned Sr. counsel appearing for the respondent at length.

(2.) The present case has been filed under Sec. 482 of the Bharatiya Nagarik Suraksh Sanhita, 2023 with the following prayer:

(3.) Learned counsel for the petitioner submits that the petitioner is an employee of HDB Finance Service now attached at HDFC Bank, Kakching Branch as Sales Executive having no criminal record and no connection with any illegal activities till date. It is submitted that on 10/12/2024, the IO of the case in FIR No. 81(11)2024 KCG-PS served a Summon under Sec. 179 of BNSS, 2023 with direction to appear on or before 12/12/2024 at 11:00 am. Apprehending arrest, the petitioner approached the Court of Sessions Judge, Thoubal in Cril. Misc. (AB) Case No. 65 of 2024, after hearing the parties, the Ld. Sessions Judge, Thoubal granted interim bail to the petitioner vide order dtd. 13/12/2024. Relevant portion of the order dtd. 13/12/2024 reads as follows: "In the meantime, interim pre-arrest bail is granted to the petitioner till 16/12/2024. Thus, it is directed that in the event of arrest in connection with the matter, the petitioner be released on interim ball on his furnishing PR bonds of Rs1,00,000/- (Rupees One lakh) only with a surety of like amount on the condition that: