Tripura High Court
Party Name : Amal Datta vs The State Of Tripura on 3 February, 2017
Author: T. Vaiphei
Bench: T. Vaiphei
Case No :AB 0000008/2017 Party Name : AMAL DATTA Vs THE STATE OF TRIPURA THE HONBLE THE CHIEF JUSTICE T. VAIPHEI 03.02.2017
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Heard Mr. S. Sarkar, the learned counsel for the applicant. Also heard Mr. A. Ghosh, the learned Public Prosecutor appearing for the State.
The application is one under Section 438 Cr.P.C. for granting pre-arrest bail to the applicant namely, Sri Amal Datta, who has been implicated in connection with Kamalpur P.S. Case No.99/2016 under Sections 417/420/506/376 IPC.
I have carefully gone through the FIR and the case diary produced by the learned Public Prosecutor. This is not a fit case for custodial interrogation of the applicant. Resultantly, in the event of arrest, the applicant namely, Sri Amal Datta shall be released on bail on his executing a P.R. Bond of Rs.20,000/- (Rupees Twenty thousand) with one surety of the like amount to the satisfaction of the arresting authority. Needless to say, the applicant shall make himself available for interrogation as and when called upon to do so by the arresting authority. The application stands disposed of.
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