BANTI JAMATIA 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 namely Banti Jamatia who is an FIR named accused in East Agartala PS case No. 2021WEA023 registered under section 376 and 420 IPC.

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

(3.) Based on her FIR East Agartala Women Police Station Case No. 2021WEA023 under Sections 376 and 420 IPC was registered against the accused petitioner and the case taken up for investigation.