INDRAJIT GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. B. Debbarma, learned counsel appearing for the appellant as well as Mr. R. Datta, learned P.P. appearing for the State.

(2.) This is an application under Sec. 438 of the Cr.P.C. for granting pre-arrest bail of the accused person in connection with N.C.C. P.S. Case No.110 of 2022 registered under Sec. 379 of the IPC.

(3.) The brief fact of the case is that on 31/7/2022 at around 2.00 am to 3.00 am and on 1/8/2022 at around 1.00 am to 2.00 am some unknown persons had stolen twelve numbers of UPS battery from four junction box located at Heritage Park locations and bus shelter junction box.