State Of Tripura vs Mantosh Deb

Biswajit Palit, J

Learned P.P. Mr. Raju Datta is present on behalf of the State.

Heard Learned P.P. Mr. Raju Datta.

This application under Section 483(3) read with Section 528 of the BNSS Act, 2023 is filed for cancellation of the bail granted to the accused Mantosh Deb by the Learned Additional Chief Judicial Magistrate, West Tripura, Agartala in connection with East Agartala P.S. Case No.014/2025 under Sections 105/106(1)/281 of the BNS Act and Sections 177/184/187 of the Motor Vehicles Act.

By the said bail application, Learned P.P. has prayed for cancellation of the interim bail granted to the accused Mantosh Deb vide order dated 27.01.2025 and subsequent orders dated 24.02.2025, 10.03.2025 and 25.03.2025 and by the last order the period of interim bail was further extended till 25.04.2025.

I have gone through the application for cancellation of bail and the documents annexed with the application including the orders passed by the Learned Additional Chief Judicial Magistrate, West Tripura, Agartala.

It appears to this Court that there are materials for proceeding against the accused and accordingly the submission of Learned P.P. is accepted.

Issue notice upon the respondent accused both by normal process and also by registered A/D post.

The applicant may take steps for service of notice upon the said respondent accused within 7 (seven) days and file proof of service.

In the meantime, call for the record from the Court of Learned Addl. C.J.M., West Tripura, Agartala.

Learned P.P. also be asked to produce the CD before this Court on the next date.

A copy of this order be communicated to Learned P.P. in course of the day for necessary action.

List the matter on 05.05.2025.