SAJAL HOSSAIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. B Deb, learned counsel appearing for the petitioner as well as Mr. R Datta, learned PP appearing for the State via video link.

(2.) This is an application under section 439 of the CrPC for bail of the accused petitioner in connection with KLC PS case No. 2020KLC015 under Section 54 of the Disaster Management Act, 2005 and Section 505(1)(b) of IPC. It has been asserted by the petitioner that on 06.04.2020 he was arrested in connection with that case and he is still in custody.

(3.) The admitted fact is that he had made a post in his Facebook account that one person in Tripura is found to have been infected in Tripura by corona virus and is presently alive. Only one patience has been diagnosed with corona virus (COVID 19) and has been referred top GB Hospital. He has further apprised through that post that the lock down period in India can be extended up to September, 2020. Such indication has been found in the report of US Advisory Health Organization. The petitioner has enclosed those reports with the petition.