ASHOK KUMAR NAG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S. Nag, learned counsel for the petitioner. Also heard Mr. S. Ghosh, learned Additional PP appearing for the respondent-State.

(2.) This is an application filed under sec. 439 Cr.P.C. for granting bail to the accused petitioner who is in custody since 25/6/2022 in connection with Dharmanagar PS case no. 2022 DMN 087 registered under Sec. 448/307/325/506 of the IPC.

(3.) It is alleged that the accused petitioner is owner of a medical shop and he has assaulted his younger brother over long standing property dispute.