(1.) This present criminal revision petition is filed under Sec. 482 of Cr.P.C. by the Central Bureau of Investigation ('CBI' in short) represented by the Dy. Superintendent of Police Special Crime Branch, CGO Complex, D.F. Block, Salk lake, Kolkata against the accused person (1) Sri Tapan Debbarma, son of Lt. Ashwini Kumar Debbarma, resident of Aboynagar Bazar, P.S. East- Agartala, District- West Tripura and (2) Sri Nand Kumar Reang, Son of Thampirai Reang, resident of Bishnurampara, Narayanpur, P.S. Gondachera, District-Dhalai, Tripura praying for cancellation of bail order dtd. 10/11/2021 and 16/11/2021 passed by the Addl. Sessions Judge, Court No.2, West Tripura Agartala in connection with Case No.RC 2/S/2018, CBI, SCB, Kolkata under Ss. 120(B) read with Sec. 109, 302 IPC, and 27 of the Arms Act.
(2.) The fact of the case, in brief, is as under:-
(3.) Heard Mr. B. Majumder, learned Asst. S.G appearing for the petitioner as well as Mr. P.K. Biswas, learned Sr. counsel assisted by Ms. S. Debbarma, learned counsel appearing for the respondents.
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