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Shibu Mani Nath vs State Of Tripura

Tripura High Court · Decided on 11 April 2025 · Citation: (2025) 04 TP CK 0719

ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482 · Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 305
CASE NUMBER
Anticipatory Bail No. 31 Of 2025
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Judgment

7 paragraphs · 119 words

Biswajit Palit, J

This application under Section 482 of BNSS, 2023 is filed for granting anticipatory bail to the accused petitioner namely Shibu Mani Nath in connection with Panisagar P.S. Case No.17 of 2025 under Section 305/3(5) of BNS 2023.

Heard Learned Counsel, Ms. M. Roy for the applicant and also heard Learned P.P., Mr. R. Datta along with Learned Addl. P.P., Mr. R. Saha appearing on behalf of the State-respondent.

Let us call for the record from the concerned Court of Learned Jurisdictional Magistrate.

Learned P.P. shall also produce the CD before this Court on the next date.

A copy of this order be supplied to Learned P.P. in course of the day.

List the matter on 28.04.2025.