Tripura High Court
Pijush Kanti Debnath vs The State Of Tripura on 3 October, 2019
Author: Arindam Lodh
Bench: Arindam Lodh
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HIGH COURT OF TRIPURA
AGARTALA
A.B. 117/2019
Pijush kanti Debnath
----Petitioner(s)
Versus
The State of Tripura
----Respondent(s)
For Petitioner(s) : Mr. PK Biswas, Sr. Advocate Mr. D. Biswas, Advocate For Respondent(s) : Mr. S. Ghosh, Addl. PP HON'BLE MR. JUSTICE ARINDAM LODH Order 03/10/2019 Heard Mr. PK Biswas, learned senior counsel assisted by Mr. D. Biswas, learned counsel appearing for the petitioner as well as Mr. S. Ghosh, learned Additional PP appearing for the State- respondent.
This is an application filed under section 438 Cr.P.C. for granting bail to the accused-petitioner who is wanted in connection with RK Pur PS case no. 120 of 2019 under sections 148/149/452/435/120B/125/126/302/307/506/427 of the IPC.
Mr. Biswas, learned senior counsel has submitted that the accused petitioner is in no way involved with the allegation and there is case and counter case relating to the same incident.
Mr. S. Ghosh, learned Addl. PP has produced the case diary and has raised serious objection.
I have perused the case diary and after perusal of the same, I do not find sufficient incriminating materials against the accused petitioner.
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Accordingly, it is ordered that in the event of arrest, the accused-petitioner, namely Pijush Kanti Debnath, shall be released on pre-arrest bail, on furnishing a bail bond of Rs. 50,000/- only with one surety of like amount to the satisfaction of the Arresting Authority.
With the above direction and observation, the instant application stands allowed and disposed of.
Return back the case diary.
JUDGE Saikat