AFTAR JAMATIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the applicants. Also heard Mr. R. Datta, learned PP appearing for the respondents.

(2.) This is an application filed under Sec. 439 of Cr.P.C for granting bail to the applicants who are in custody for last 50 days in connection with Ompi PS case No.4 of 2023 for committing offences under Ss. 376(D)/506/34 of the IPC and 5(g) of POCSO Act, 2012. I have gone through the case record. It is found that the applicant had preferred bail application before the learned Special Judge, Gomati Judicial District, Udaipur and the learned Special Judge upon hearing the bail application and after perusal of the case diary did not find any ground to allow bail to the accused persons and the same was rejected. Mr. Lodh, learned counsel, after some deliberations has not pressed for bail.

(3.) However, it is submitted that both the applicants are students and have successfully passed the H.S.(+2) Examination and they are required to take admission in college. Accordingly, the Superintendent of Jail/ Jailor of the concerned Jail is directed to arrange the admission of the applicants, if the accused persons so desire, by way of application. The Superintendent of Jail/ Jailor is further directed to provide all facilities to the accused persons, the applicants herein, for the purpose of their admission in the college, in accordance with law.