RANJIT DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition by Sri Ranjit Debbarma is directed against the order dated 29.09.2015 passed by the learned Addl. Sessions Judge, West Tripura, Agartala, Court No. 2, whereby the learned Addl. Sessions Judge has framed charges against the petitioner for having committed offences punishable under Ss. 120(B), 121, 121(A), 122, 153(A) of the Indian Penal Code (IPC) and also offences punishable under Ss. 10 and 13 of the Unlawful Activities (Prevention) Act, 1967 in Case No. S.T. (WT/A) 68 of 2003 on the basis of a supplementary charge sheet.

(2.) The case of the petitioner is that these charges have nothing to do with S.T. (WT/A) 68 of 2003 and the second part of his argument is that charge sheet under these very Ss. has already been filed against him in FIR No. 38 of 1998 leading to S.T. 162 of 2013 pending in the Court of Addl. Sessions Judge, Court No. 5, West Tripura, Agartala. Charge sheet in that case was filed by the police on sometime in July or August, 2012.

(3.) The prosecution story is that the petitioner is an extremist, a terrorist and has been leading insurgency activities against the Union of India. It is alleged that he is promoting disharmony between different communities and is also leading those Ss. of insurgents who are raising the call for a separate nation outside the Union of India.