Tripura High Court
Party Name : Md. Hussain Uddin vs The State Of Tripura on 10 April, 2017
Author: T. Vaiphei
Bench: T. Vaiphei
Case No :AB 0000028/2017 Party Name : MD. HUSSAIN UDDIN Vs THE STATE OF TRIPURA THE HONBLE THE CHIEF JUSTICE T. VAIPHEI
10.04.2017 Heard Mr. K.K. Pal, the learned counsel for the petitioner and also heard Mr. R.C. Debnath, the learned Additional Public Prosecutor appearing for the State. This is an application Under Section 438 Cr.P.C for granting pre-arrest bail to the accused petitioner, namely, Md. Hussain Uddain who has been implicated in connection with Irani P.S. Case No.07/2017, U/s 148/149/447/307/326 I.P.C.
Considering the nature of accusation against him as well as the registration of 9 other cases against him, I do not think that this is a fit case for granting pre-arrest bail to the accused petitioner. Consequently, the bail application is rejected.
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