S.G. Chattopadhyay, J. - (1.)Heard Mr. Bhaskar Deb, learned counsel appearing for the petitioner along with Mr. S. Rahaman, learned advocate. Heard Mr. Ratan Datta, learned Public Prosecutor representing the State.
(2.)The petitioner has approached this Court for his release on pre-arrest bail in East Agartala P. S. Case No. 2021 EAG 179 under Ss. 325, 307, 506 read with Sec. 34 IPC.
(3.)Factual context of the case is as under: Sri Rahul Roy, son of late Bishu Roy of Math Chowmuhani in his FIR dtd. 29/12/2021 has alleged that at about 1.10 'O' clock in the intervening night between 25/12/2021 and 26/12/2021 petitioner Dipta Nath along with his associates came in a white coloured Verna car followed by a scooty and attacked him at Math Chowmuhani. The accused petitioner and his associates were armed with lathi and other deadly weapons who intended to kill the informant. They brutally assaulted him at Math Chowmuhani and left him near the Iskcon Mandir at Math Cohowmuhani. As a result of such assault, the informant sustained grievous hurt in his head and other parts of his body. He explained the delay in lodging the FIR by saying that due to the injury suffered by him and time taken for treatment, he could not lodge the FIR in time.
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