Arindam Lodh,J. - (1.)Heard Mr. PK Biswas, learned senior counsel assisted by Mr. Debajit Biswas, learned counsel appearing for the petitioner as well as Mr. Babul Choudhury, learned PP appearing for the State.
(2.)The instant petition is filed by the petitioner for granting bail to the accused person, who is in custody since 2/6/2019 in connection with Santirbazar PS case No. 27 of 2019.
(3.)The allegation against the accused person is that while he was smuggling some wooden logs, he was chased by the complainant Surendra Reang and at that time, the accused person caused grievous injury to the complainant, who happens to be a constable of police under the Santirbazar P.S. The complainant Surendra Reang raised hue and cry and the nearby people assembled there and took him to their house and the police personnel took him to the Santirbazar hospital.
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