TUTAN GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Sarkar, learned counsel appearing for the accused-petitioners through video conference.

(2.) The accused-petitioners have filed the present anticipatory bail application on apprehension that they would be arrested in connection with case No.2020 KHW 039, dated 02.03.2020 under Sections 384/326/34 of IPC.

(3.) Also heard Mr. S. Debnath, learned Addl. P.P appearing for the State-respondent.