APU BAIDYA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This application under section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C for short) has been filed for granting anticipatory bail to the petitioner who is an FIR named accused in Belonia PS case No. 2021/BLN/042 which has been registered for offence punishable under Sections 120B, 420, 409 and 379 read with Section 34 of the Indian Penal Code (IPC hereunder).

(2.) Heard Mr. A. Bhattacharjee, counsel appearing for the petitioner. Also heard Mr. R. Datta, learned P.P representing the State respondent.

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