ARINDAM LODH,J. - (1.)The petitioner, Sri Manas Kumar Pal has filed the instant application under Section 438 Cr.P.C. for granting him pre-arrest bail in connection with Amtali PS case no. 123 of 2019 under sections 354/448/506/34 of the IPC.
(2.)Mr. KN Bhattacharjee, learned senior counsel has submitted that some outsiders who recently joined the Tripura University (Central) have targeted the local staff of the said University and they are trying to create an unruly atmosphere in and around the University and trying to implicate the local officers and staff of the University falsely in various cases only with an intention to harass them and to establish their dominance. The present case is a glaring instance of such nuisance. Mr. Bhattacharjee, learned senior counsel has candidly submitted that the complainant was under the influence of some outsiders, who have recently entered into the State of Tripura and joined the University.
(3.)Mr. Datta, learned PP has produced the case diary and has submitted that the petitioner may be released on anticipatory bail, with some stringent condition.
I have perused the case diary.

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