DRONARAM REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C. hereunder) for granting pre arrest bail to Dronaram Reang, a retired Forest Officer who is an FIR named accused in Kanchanpur P.S. case No. 2021 KCP 037 registered under Sections 409 IPC.

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

(3.) Having made these allegations, Suman Das, Subdivisional Forest Officer, Kanchanpur, North Tripura lodged a written FIR with the Officer in charge of Kanchanpur P.S. on 01/08/21which was registered as 2021 KCP/037 under Section 409 IPC and investigation of the case was taken up by police. Apprehending arrest in the case, the accused has approached this court by means of filing this application for granting anticipatory bail to him.