RAMU SAHA Vs. STATE OF TRIPURA
LAWS(TRIP)-2022-1-9
HIGH COURT TRIPURA
Decided on
January 12,2022
Ramu Saha
Appellant
VERSUS
STATE OF TRIPURA
Respondents
Referred Judgements :-
STATE REP VS. ANIL SHARMA [REFERRED TO]ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
D K GANESH BABU VS. P T MANOKARAN [REFERRED TO]
STATE OF MAHARASHTRA VS. MOHD SAJID HUSAIN [REFERRED TO]
UNION OF INDIA VS. PADAM NARAIN AGGARWAL ETC [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
JUDGEMENT
S.G. Chattopadhyay, J. -
(1.)Since these applications arise out of the same occurrence, they are taken up together for hearing and disposal by a common order.
(2.)Petitioners are accused in East Agartala PS case No.2021EAG160 registered under Sec. 341,325,384,307 read with sec. 34 IPC and sec. 25(1)(d) of the Arms Act, 1959.
(3.)Apprehending arrest in the case, they have filed these applications seeking pre arrest bail under sec. 438 Cr.P.C.
;
(2.)Petitioners are accused in East Agartala PS case No.2021EAG160 registered under Sec. 341,325,384,307 read with sec. 34 IPC and sec. 25(1)(d) of the Arms Act, 1959.
(3.)Apprehending arrest in the case, they have filed these applications seeking pre arrest bail under sec. 438 Cr.P.C.
;
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