SANJIB SINHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. S. Ghosh, learned counsel appearing for the State-respondent.

(2.) This is an application filed under sec. 438 Cr.P.C. for granting anticipatory bail to the accused petitioner, namely, Dr. Sanjib Sinha, in connection with Kumarghat PS case no. 2022 KGT 034 registered under Sec. 409/420 of the IPC.

(3.) Drawing my attention to the FIR dtd. 21/5/2022, I find that there is allegation of only for violation of DFPRT. It is revealed from the FIR that the articles (CB pregnant heifers) which were purchased by the petitioner had been distributed to the beneficiaries.