LAWS(TRIP)-2021-7-4

DARSHAN CHAKMA Vs. STATE OF TRIPURA

Decided On July 02, 2021
Darshan Chakma Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) This is an application filed under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C. hereunder) for granting pre -arrest bail to the present petitioners in the event of their arrest in Natun Bazar P.S. case No. 2021/ NTB/011 which has been registered under Sections 148, 145, 341, 307, 323, 325 read with Section 506 IPC.

(2.) Heard Mr.H.Debnath, learned counsel who is appearing for the petitioners and Mr.Ratan Datta, learned PP who is representing the state respondent.

(3.) On the factual score, case was registered on the basis of FIR lodged by one Sanjay Chakraborty, son of late Haradhan Chakraborty with the Officer in charge of Natun Bazar P.S on 12.04.2021 wherein said Sanjay Chakraborty alleged that the present petitioners along with their associates attacked him in his house at about 4 O'clock in the afternoon of 12.04.2021 with deadly weapons with the intention of killing him. As a result of their assault, the informant and his family members received multiple injuries. The injury of the informant was so fatal that he lost his sense at the spot. Police rescued him and brought him to hospital where he received a prolonged treatment for recovery. The other injured were also taken to the hospital who had to undergo various diagnostic tests and treatment for their recovery.