Tripura High Court
Iti Debnath On Behalf Of Accd. Manab ... vs State Of Tripura on 4 December, 2018
Author: Arindam Lodh
Bench: Arindam Lodh
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HIGH COURT OF TRIPURA
AGARTALA
BA 144/2018
Iti Debnath on behalf of accd. Manab Kumar Saha
----Petitioner(s)
Versus
State of Tripura
----Respondent(s)
For Petitioner(s) : Mr. S. Sarkar, Advocate For Respondent(s) : Mr. B. Choudhury, PP HON'BLE MR. JUSTICE ARINDAM LODH Order 04/12/2018 Heard Mr. S. Sarkar, learned counsel appearing for the petitioner as well as Mr. B. Choudhury, learned PP appearing for the respondent. The accused has been arrested in connection with ... registered under Section ... . The petitioner has been in custody for the last 21 days. The allegation is that the accused had stolen two batteries from one maruti van and another from JCB. On the basis of the complaint, police has arrested the present accused person Manab Kumar Saha. The stolen articles have already been recovered so the investigation is almost complete.
Mr. Choudhury, learned PP has submitted that there is a prayer from the Investigating Officer that the accused petitioner is required to be put under TI parade. The prayer is allowed. In view of the aforesaid circumstances, I am inclined to release the accused petitioner on bail by furnishing a bail bond of Rs. 50,000/- with one surety of the like amount to the satisfaction of the Elaka Magistrate, West Tripura, Agartala. However, the Investigating Officer Page 2 of 2 is directed to arrange for TI parade and the accused petitioner on being asked or noticed will appear before the TI parade failing which the Investigating Officer has the liberty to arrest the accused petitioner again and in that event his bail bond will be cancelled.
With the aforesaid observation and direction the instant petition is allowed and disposed of.
Supply a copy of this order to the learned counsel appearing for the parties.
JUDGE Saikat