RUPAK MAJUDMER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application under Section 438 of the Code of Criminal Procedure, 1973, (Cr.P.C. in short) for granting pre arrest bail to the petitioner in R.K.Pur P.S. case No.16 of 2021 which was initially registered under Sections 279 and 304A of the Indian Penal Code (IPC hereunder) and also under Sections 177 and 184 of the Motor Vehicles Act 1988 and later on Section 304 part II IPC was added during investigation with the permission of the jurisdictional Chief Judicial Magistrate.

(2.) Brief facts of the case is as under:

(3.) Based on his FIR R.K.Pur P.S case No.2021 RKP/16 dated 21.01.2021 under Sections 279 and 304A IPC and Sections 177 and 184 of the Motor Vehicles Act was registered and the case was taken up for investigation.