STATE OF TRIPURA Vs. SUKANTA GUPTA

JUDGEMENT

(1.) By means of filing this petition under Sub-Section (2) of Section 439 of the Code of Criminal Procedure, 1973 (Cr.P.C hereunder), the State has approached this court seeking cancellation of bail granted to the accused respondent by the Additional Sessions Judge, Agartala (Court No.2) vide impugned order dated 15.02.2021.

(2.) After the petition was filed, notice was issued to the accused respondent who has recorded his appearance through his appointed advocate. Heard Mr. Ratan Datta, learned Public Prosecutor, representing the State as well as Mr. N.G. Nandi, learned advocate representing the accused respondent.

(3.) Before I advert to the submissions of learned counsel representing the parties, it would be appropriate to set out the factual background of the case which is as under: