MD. FAKRUDDIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This application has been filed under Section 438 of the Code of Criminal Procedure, 1973 for granting pre -arrest bail to the petitioner namely Fakaruddin in connection with Dharmanagar P.S. Case No.2021/DMN/053 which has been registered under Section 379 IPC.

(2.) Brief facts are as under:

(3.) Case was registered on the basis of his FIR and its investigation was taken up by police.