SANJOY TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) R. K. Pur P.S Case No.107/2021 for offence punishable under Sections 148, 149,353,333,427 and 342 IPC and Section 3 of the Prevention of Damage to Public Property Act, 1984 has been registered against the petitioners for which they have approached this Court seeking release on pre-arrest bail in terms of Section 438 Cr.P.C.

(2.) The factual background is as under:

(3.) Based on the said FIR, case was registered and it was taken up for investigation. Apprehending arrest, the petitioners have approached this Court for granting anticipatory bail to them in the event of their arrest.