PRAN KRISHNA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application under sec. 438 Cr.P.C which has been filed for granting pre arrest bail to petitioner Pran Krishna Das who is apprehending arrest in R.K. Pur PS case No.2021/RKP/125 registered under Sec. 353, 333, 307, 384 read with sec. 34 IPC.

(2.) Similar application was filed by the petitioner earlier which was rejected by this court by an order dtd. 15/9/2021.

(3.) The facts of the case may be reproduced from the said order dtd. 15/9/2021 which is as under: