RAHUL DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. J. Bhattacharjee and Mr. Sajib Ghosh, learned counsel appearing for the accused-applicants. Also heard Mr. R. Datta, learned PP appearing for the respondent-State.

(2.) The applicants have filed the present application for releasing them on anticipatory bail under Sec. 438 of Cr.P.C since they are under serious apprehension that they will be arrested in connection with Airport P.S. case No.2023/ARP/018 under Ss. 341/326/307/506/148 of the Indian Penal Code, 1860 and Sec. 27(1) of the Arms Act, 1959.

(3.) Mr. Bhattacharjee, learned counsel appearing for the applicants has submitted that the instant case is the result of political rivalry. The accused persons belong to CPIM party.