JUDGEMENT
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(1.) This application for bail under Section 439 of the Cr. P. C. has been taken out by Surhid Ghoshal, who was arrested on 27.8.2012 in connection with Manicktala P.S. case No.317 of 2012 dated 24.8.2012 for committing offence under Sections 120B of the I.P.C. and Section 7 (i) (a) (ii) of the Essential Commodities Act.
(2.) Heard Mr. Sengupta, learned Counsel appearing for the petitioner.
(3.) Heard Mr. Panda, learned Counsel appearing on behalf of the opposite party/State of West. Perused the C.D. and the materials therein.;
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