JUNEL MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned PP assisted by Mr. S. Ghosh, learned Additional PP appearing for the State- Respondent.

(2.) This is an application filed under sec. 439 Cr.P.C. for granting bail to the accused in connection with West Agartala PS case no. 2022 WAG 141 registered under Sec. 468/471 of the Cr.P.C.

(3.) Mr. Lodh, learned counsel for the petitioner has submitted that the accused is a businessman and he frequently visits India from Bangladesh. The accused is a citizen of Bangladesh. The allegation is that he put false immigration seal of India on his passport. Mr. Lodh, learned counsel also has also submitted that the accused is in custody for more than 42 days.