Sanku Sukla Baiday vs State Of Tripura

Biswajit Palit, J

This application under Section 528 read with Section 482 of BNSS, 2023 is filed for relaxation of the conditions of the bail granted to the accused-applicant vide order dated 04.07.2025 in connection with A.B. No.46 of 2025.

Heard Learned Counsel, Mr. Saugat Datta appearing on behalf of the accused-applicant. Also heard Learned P.P, Mr. Raju Datta appearing on behalf of the respondent-State.

Perused the report dated 05.11.2025 submitted by the I.O. through Learned P.P.

In the order dated 04.07.2025, the accused-applicant was granted bail with the following conditions:

“i) That the accused shall not leave the jurisdiction of the Court without the prior permission of the O/C of the concerned P.S.

ii) The accused-applicant shall not make any attempt to tamper or abuse the record of the prosecution during the period of bail.

iii) The accused-applicant shall attend before I/O on every Monday and Thursday till completion of investigation of this case.”

Since from the report it is found that the accused-applicant has abide by the order of this Court so, the afore-noted bail conditions imposed by the said order dated 04.07.2025 is partly modified to the extent that:

i) The accused-applicant shall appear before the I.O. as and when called for, for the sake of investigation. In the event of leaving the station for performing his duties, the accused-applicant shall furnish his address, his contact number and also the contact number of the office authority to the O/C of the concerned PS or to the I.O. of this case.

ii) The accused-applicant shall not make any attempt to tamper the evidence on record during the period of his bail.

With the aforesaid observation, the present interlocutory application stands allowed and disposed of.

A copy of this order be supplied to Learned Counsel for the accused-applicant. Also a copy of this order be supplied to I.O. through Learned P.P.