KHELA BEGAM Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Anticipating arrest in Kadamtala P.S Case No.2021 KDL 028 under Sections 448/354/326/307 read with Section 34 IPC FIR named accused Mst. Khela Begam and Mst. Samia Begam have approached this Court for pre arrest bail by filing an application under Section 438 of the Code of Criminal Procedure, 1973 (Cr. P.C).

(2.) The factual background of the case is as under:

(3.) Based on the said FIR of the first informant, Kadamtala P.S Case No. 2021 KDL 028 under Sections 448/354/326/307 read with Section 34 IPC was registered against the accused petitioners and the case was taken up for investigation.