SHANI PRABA JAMATIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. I. Chakraborty, learned counsel appearing for the applicant. Also heard Mr. Mr. S. Ghosh, learned Addl. P.P appearing for the State-respondent.

(2.) This application has been filed under Sec. 439 of Cr.P.C. for granting bail to the accused in connection with Ompi Case No.04 of 2023 dtd. 11/5/2023 under Ss. 376(D)/506/34 of IPC and Sec. 6 of POCSO Act.

(3.) It is submitted by Mr. Chakraborty, learned counsel that the accused, being a student, wants to attend the classes regularly. It is also submitted that the trial of the case is going on and the next date is fixed for examination of the victim and other relevant witnesses.