Tripura High Court
Md. Abul Satir Hossen vs The State Of Tripura on 28 May, 2025
HIGH COURT OF TRIPURA
AGARTALA
A.B. No.43 of 2025
Md. Abul Satir Hossen
.... Applicant(s)
Versus
The State of Tripura
.......Respondent(s)
For Applicant(s) : Mr. Santi Bhusan Debnath, Adv. For Respondent(s) : Mr. Rajib Saha, Addl. P.P. HON'BLE MR. JUSTICE BISWAJIT PALIT Order 28/05/2025 This pre-arrest bail application under Section 482 of BNSS, 2023 is filed for granting bail to the applicant namely, Md. Abul Satir Hossen in connection with West Agartala Women PS Case No.2025WAW005 under Section 85/117(2)/109(2) of BNS, 2023.
Heard Learned Counsel, Mr. S. B. Debnath appearing on behalf of the applicant. Also heard Learned Addl. P.P., Mr. R. Saha appearing on behalf of State-respondent.
Learned Addl. P.P. at this stage submitted that a direction may be given to the prosecution to produce the CD on the next date. On the other hand, Learned Counsel for the applicant submitted that till production of CD interim protection may be granted to the petitioner accused to perform some familical rituals.
Considered.
I have also gone through the contents of the FIR. Prosecution be asked to produce the CD on the next date. In the meantime, till next date no coercive action will be taken by I.O against the applicant. 2
List the matter on 11.06.2025.
A copy of this order be supplied to the Learned Addl.P.P. in course of the day.
JUDGE
AMRITA Digitally signed by
AMRITA DEB
DEB Date: 2025.05.29
10:25:28 +05'30'
Amrita