S.G.CHATTOPADHYAY,J. - (1.)This is an application under sec. 439 of the Code of Criminal Procedure for granting bail to accused Litan Malakar who has been arrested by the investigation agency on 16/9/2022 in connection with Amtali PS case No.2022 AMT 131 registered under Sec. 457 and 380 IPC on the basis of the FIR lodged by one Sanjib Acharjee with the officer in charge of Amtali police station on 21/8/2022.
(2.)The first informant alleged in his written FIR that on 21/8/2022 at about 11 am, he came to know that his tenant Binode Kumar Misra along with some unknown miscreants broke open the doors of his room and they had stolen his laptop and jewellery in his absence at home.
(3.)In the course of investigation, police arrested the present accused and produced him before court on 16/9/2022. Since then he has been undergoing detention in custody. His successive bail applications were rejected by learned Chief Judicial Magistrate as well as by the Sessions Court.
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