Arindam Lodh, j. - (1.)Heard Mr. P. Sen Choudhury, learned counsel appearing for the petitioner as well as Mr. S. Debnath, learned Addl. P.P. appearing for the State.
(2.)This is an application filed under Section 438 of Cr.P.C. for granting anticipatory bail to the accused-petitioner, namely, Sujit Sarkar, in connection with Amtali P.S. Case No.136 of 2019, under Sections 448/326/506/120(B)/427/34 of IPC.
(3.)The prosecution case is that one Goutam Dhar, S/o Sri Narayan Dhar of Badharghat, Sreepalli, P.S. Amtali, lodged a written complaint on 25.08.2019 to the Officer-in-Charge of Amtali Police Station stating that on 24.08.2019, at about 9:30 pm, accused Dipak Ghosh, S/o Dilip Ghosh and some unknown persons of their same locality had entered into their house and abused him with slang language and said Dipak and another Sujit, both by way of pre-plan had assaulted him severely with iron rod, bricks and bamboo stick resulting which he sustained bleeding injuries on his head and Dipak along with others had broken the window glasses of his house and also the glasses of his vehicle. On the basis of the aforesaid allegation of the complainant, O.C., Amtali P.S. has registered a case as stated above.
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