T.AMARNATH GOUD,J. - (1.)This is an application filed under Sec. 438 of the Code of Criminal Procedure, 1973 for granting of anticipatory bail to the accused-petitioner in connection with Kadamtala police station case No.37 of 2022 registered under Sec. 353/306/34 of the Indian Penal Code.
(2.)Heard Mr. P.K. Biswas, learned Sr. counsel assisted by Mr. P. Biswas, learned counsel, and Mr. R. Datta, learned P.P., appearing for the State-respondent.
(3.)The prosecution shall issue notice under Sec. 41 of Cr.P.C. to the accused petitioner and the accused petitioner herein shall cooperate with the investigation. In the event, if the prosecution is convinced against the accused person with regard to the allegations, they are at liberty to take steps in accordance with the law.
With the above observation and direction, this instant anticipatory bail application is disposed of.

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