BINOY BHATTACHARJEE Vs. STATE OF TRIPURA
LAWS(TRIP)-2019-11-42
HIGH COURT TRIPURA
Decided on November 19,2019

Binoy Bhattacharjee Appellant
VERSUS
STATE OF TRIPURA Respondents

JUDGEMENT

Arindam Lodh, J. - (1.)Heard Mr. PK Biswas, learned senior counsel assisted by Mr. D. Biswas, learned counsel appearing for the accused-petitioners as well as Mr. S. Debnath, learned Additional PP appearing for the State-respondent.
(2.)This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused- petitioners who are wanted in connection with Bishalgarh Women PS case no. 23 of 2019 registered under Sections 498-A/304(B)/34 of the IPC.
(3.)I have perused the case diary as produced by learned Additional PP. I have also perused the forwarding report submitted by the investigating officer.
;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.