Tripura High Court
Harimohan Das On Behalf Of Accd. ... vs State Of Tripura on 12 October, 2018
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
BA 108/2018
Harimohan Das on behalf of accd. Haripada Das
----Petitioner(s)
Versus
State of Tripura
----Respondent(s)
For Petitioner(s) : Mr. R. Saha, Advocate.
For Respondent(s) : Mr. A. Roy Barman, Addl. PP
HON'BLE MR. JUSTICE ARINDAM LODH
Order
12/10/2018
Heard Mr. R. Saha, learned counsel appearing for the petitioner as well as Mr. A. Roy Barman, learned Additional PP appearing for the State-respondent..
Mr. Saha, learned counsel submits that the other two co-accused of the present case have already been released on bail and the present accused is in custody for more than 37 days. Mr. Saha, learned counsel also submits that the offence also relates below commercial quantity.
Considering the facts that the other co-accused persons have already been released on bail, this court is inclined to release the present accused person on bail. Accordingly, the accused person shall be released on bail on furnishing a bond of Rs. 3,00,000/- each with two sureties of the like amount to the satisfaction of the Special Judge, West Tripura, Agartala with further condition that the accused person shall appear before the I.O. everyday in a week and will co-operate the I.O. during the course of investigation. The I.O. is at liberty to approach this court for cancelling the bail of the accused person, if any further incriminating materials are found against him.
This application is accordingly disposed of.
JUDGE Saikat