BITTU KUMAR Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Mitra, learned counsel for the petitioner. Also heard Mr. R. J. Baruah, learned Additional Public Prosecutor for the State.

(2.) This application under Sec. 483 of BNSS, 2023 has been filed by the petitioner, namely, Bittu Kumar, who was arrested, on 15/4/2025, in connection with Noonmati P.S. Case No. 76/2025.

(3.) The gist of accusation in this case is that on 6/4/2025, one Dipti Timung had lodged an FIR before the Officer-in-charge of Noonmati Police Station, inter alia, alleging that at around 5:00 PM on that day when the informant entered into an SBI booth at Narangi Kalangpar Market to withdraw an amount of Rs.2000.00, he found there were two other persons inside the ATM booth who have seen the using of PIN by the informant. It is also alleged that those two persons exchanged the ATM card of the informant and later on it was found that an amount of Rs.40,000.00 (Rupees Forty Thousand) has been withdrawn from the account of the informant.