Tripura High Court
Suman Paul vs The State Of Tripura ----Respondent(S) on 16 July, 2020
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
A.B. 75 /2020
Suman Paul ----Petitioner(s)
Versus
The State of Tripura ----Respondent(s)
For the Petitioner(s) : Mr. K. Deb, Advocate For the Respondent(s) : Mr. Ratan Datta, PP HON'BLE MR. JUSTICE ARINDAM LODH Order 16.07.2020 Heard Mr. K. Deb, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.
This is an application filed under section 438 Cr.P.C. for granting pre- arrest bail to the accused-petitioner, who is wanted in connection with NCC PS case No. 87 of 2020 under sections 279/304 Part II of the IPC and under Sections 184 and 187 o the Motor Vehicles Act, 1988.
I have perused the record.
It is alleged in the FIR that the accused-petitioner while driving his auto vehicle rashly and negligently had met with an accident resulting which two persons had succumbed to their injuries..
Considering the above, at this stage I am not inclined to release the accused-petitioner on pre-arrest bail. Accordingly, the instant application stands rejected.
However, the accused-petitioner may surrender before the trial court, if so advised.
JUDGE Saikat