High CourtsSingle Bench

Sujit Das vs State Of Tripura

Tripura High Court · Decided on 15 February 2025 · Citation: (2025) 02 TP CK 0986

CASE NUMBER
Anticipatory Bail 12 Of 2025

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 116 words

Arindam Lodh, J

Heard Mr. D.C. Saha, learned counsel appearing for the accused-applicant. Also heard Mr. Rajib Saha, learned Addl. P.P. appearing for the respondent-State.

The applicant has filed the present application for releasing him on anticipatory bail under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 since he is under serious apprehension that he will be arrested in connection with West Agartala Women Police Station crime No.2024 WAW 055 registered under Sections 74/35(2) of BNS and 12 of POSCO Act added 64(2)(f)/65(1) of BNS and 04 of POSCO Act.

List the matter on 17.02.2025 on which date learned Addl. P.P. shall produce the case diary relating to West Agartala Women P.S. crime No.2024 WAW 055.