MD. SULEMAN UDDIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. H. Debnath, learned senior counsel assisted by Mr. B. Debnath, learned counsel for the petitioners. Also heard Mr. Ratan Datta, learned PP assisted by Mr. S. Debnath, learned Additional PP appearing for the respondent-State.

(2.) This is an application filed under sec. 438 Cr.P.C. for granting pre-arrest bail to the petitioners in connection with Kadamtala PS case no. 38 of 2022 registered under Sec. 448/148/149/326/307/506 of the IPC.

(3.) Mr. Datta, learned PP has submitted that there are 4 (four) eye-witnesses who have seen all the accused persons including the present accused petitioners in the alleged incident.