APU DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is a bail application filed by the accused-petitioner, Sri Apu Deb praying for bail in connection with Sidhai P.S. Case No.4 of 2022, registered under Sec. 20(b)(ii)(c)/29 of the NDPS Act,1985.

(2.) Heard Mr. P. Sen Choudhury, learned counsel appearing for the accused-petitioner and Mr. Ratan Datta, learned counsel appearing for the State-respondents.

(3.) The background fact of the instant case is that, the accused-petitioner was driving a vehicle in a place under Sidhai Police Station. The vehicle met with an accident and got seriously damaged due to repeated dashing by another vehicle which was driven by two persons. The accused-petitioner's case is that the persons driving that vehicle attempted to kill him. The accused-petitioner, namely, Sri Apu Deb suffered grievous injuries and he was taken to Mohanpur Hospital wherefrom he was shifted to AGMC and GBP Hospital, Agartala. Considering the seriousness of his condition, he was referred to Kolkata for better treatment. Accident had taken place on 14/1/2022 at about 6-10 pm. The vehicle was so damaged to move to any place. Thereafter, Fire Brigade personnel came and rescued the accused-petitioner. Police had reached the spot after two hours and cordoned the vehicle. On the next date, i.e. on 15/1/2022, the vehicle was taken to the Sidhai Police Station at 21:10 hours i.e. at 9.10 pm. On 16/4/2022 the father of the accused-petitioner lodged an FIR alleging that the persons of the dashing vehicle tried to kill his son. That statement was recorded by a Woman S.I. in connection with Sidhai P.S. Case No.08/2022. The father of the accused-petitioner also informed the matter to the Superintendent of Police.