MD. ARKUM ALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Anticipating arrest in Kadamtala P.S Case No.2021 KDL 028 under Sections 448/354/326/307 read with Section 34 IPC FIR named accused Md. Arkum Ali has approached this Court for pre arrest bail by filing an application under Section 438 of the Code of Criminal Procedure, 1973.

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

(3.) Based on the said FIR of the first informant, Kadamtala P.S Case No. 2021 KDL 028 under Sections 448/354/326/307 read with Section 34 IPC was registered against the petitioner and the case was taken up for investigation.