PUTUL DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Smt. Putul Deb under Sec. 438 Cr. P.C for an interim period. Also heard Mr. S. Debnath, learned Additional Public Prosecutor who appears for the State-respondent.

(2.) Initially the bail application of the petitioner for her release on pre-arrest bail was rejected by this court by an order dtd. 8/10/2021 in AB No. 76 of 2021 while her accused husband Ashish Das was granted pre-arrest bail. Subsequently, she approached this Court by filing a fresh application under Sec. 438 Cr. P.C on medical ground which was allowed by this Court by order dtd. 17/11/2021 which reads as under:

(3.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner. Also heard Mr. Ratan Datta, learned PP representing the State respondent.