JUDGEMENT
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(1.) This application under Section 439 of the Cr. P. C. has been
taken out by Kartick Bid, an accused, praying for bail in connection
with Chandipur Police Station Case No.178 of 2011 dated 21.12.2011
under Sections 363/368/369 of the Arms Act.
(2.) Heard Mr. Samanta, learned Counsel appearing on behalf of
the petitioner. It is submitted that there is no case against this
petitioner.
(3.) Heard Ms. Chatterjee, learned Counsel appearing on behalf
of the opposite party/State.;
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