BHANU DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This application under Sec. 438 Cr.P.C has been filed for granting pre-arrest bail to petitioners namely, Bhanu Das, Badal Das, Bikash Das and Ujjal Das alias Sajal Das in Manu P.S Case No. 45 of 2021 which has been registered under Ss. 341, 395 and 506 IPC.

(2.) Heard Mr. Debajit Biswas, learned counsel appearing for the petitioners. Also heard Mr. S. Ghosh, learned Additional Public Prosecutor representing the State.

(3.) Factual context of the case is as under: The driver of Bolero Pickup vehicle bearing registration No. TR-05-C-1654 lodged a written FIR with the Officer-in-Charge of Manu police station alleging that on 3/11/2021 he was carrying cartoons of foreign liquor in his vehicle from bonded house, Amtali to Kanchanpur F.L. Shop No.2. The vehicle reached at Manu at around 11 pm. As soon as the vehicle reached there, FIR named accused Rajesh Debnath and Sudip Das accompanied by 6/7 others stopped the vehicle and demanded subscription of a sum of Rs.10,000.00 for organizing puja on behalf of their club named 'Janata Sangha'. The driver having refused to give such huge amount of subscription, they terrorized him and robbed a sum of Rs.13,000.00 of him. Subsequently, they looted few cartoons of foreign liquor from the vehicle and fled with those cartoons on their motor bike. Based on his FIR the case was registered and investigation was taken up.