MD. JAKIR HUSSAIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K.N. Bhattacharjee, learned Sr. counsel assisted by Ms. S. Chakraborty, learned counsel appearing for the petitioner as well as Mr. B. Chowdhury, learned P.P., appearing for the Staterespondent.

(2.) This is an application filed under Section 438 of the Code of Criminal Procedure for grant of pre-arrest Bail to the petitioner, who is apprehending arrest in connection with Kamalpur Police Station Case No.2019 KMP 056 dated 05-07-2019 under Section 420/34 of IPC.

(3.) There is an allegation that the accused-petitioner had received Rs.3,00,000/-(Rupees three lakhs) only from the complainant on the promise that he would arrange a job for the son of the complainant but neither he could provide a job for his son nor repaid the money. However, the matter is amicably settled between the accused-petitioner and the complainant.