MD. SULEMAN UDDIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. H. Debnath, learned senior counsel assisted by Ms. U. Chanda, learned counsel appearing for the petitioners. Also heard Mr. R.Datta, learned P. P. appearing for the State-respondent.

(2.) This is an application under Sec. 438 of the Code of Criminal Procedure, 1973 for granting pre-arrest bail of the accused persons in connection with Kadamtala P.S. Case No. 38 of 2022, dtd. 28/5/2022 under Ss. 448/148/149/326/307/506/34 of I.P.C.