ATIN SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel representing the accused petitioner. Heard learned PP representing the State respondent.

(2.) Counsel appearing for the petitioner submits that term of the pre arrest bail granted to the petitioner by an order dtd. 7/10/2021 will be expiring today. Counsel submits that during the period of interim protection granted to the accused by an ad interim pre arrest bail under Sec. 438 Cr.P.C, he never misused the concession granted to him. Even there is no allegation against him that he ever extended any threat to any of the witnesses of this case or tried to abscond from the process of the court or from the reach of the investigating agency. Counsel submits that accused has meticulously complied with all conditions which were imposed on him while granting pre arrest bail to him.

(3.) Learned PP on the other hand submits that investigation is complete and charge sheet has been submitted by the investigating officer before the court. As such, the accused may be asked to appear before the trial court and submit to the process of the Court.