ADITYA HARALALKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Borthakur, learned counsel for the petitioner. Also heard Ms. P Das, learned Additional Public Prosecutor for the State of Assam and Mr. R Ali, learned counsel appearing for respondent No. 2.

(2.) This is an application under Sec. 438 of the Bharatiya Nyaya Suraksha Sanhita (BNSS), 2023 read with Sec. 442 of Bharatiya Nyaya Suraksha Sanhita (BNSS), 2023 and Sec. 528 of Bharatiya Nyaya Suraksha Sanhita (BNSS), 2023 for setting aside the order dtd. 31/10/2024 passed by the Ld. Chief Judicial Magistrate, Kamrup (M) at Guwahati in connection with Hatigaon P.S Case No. 264/2023 under Sec. 406/420/419 of IPC and for cancellation of the bail granted to the opposite party No. 2.

(3.) The respondent No. 2 was arrested on 30/10/2024 in connection with the aforesaid case and he was granted bail on the next day i.e. 31/10/2024 by the impugned order of the said date and by way of this revision, the petitioner/informant seeks the interference of this Court with the aforesaid order which would result in the cancellation of the bail granted to the respondent No. 2.