NARESH CHANDRA DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the applicants who have filed the application for releasing them on anticipatory bail. Also heard Mr. S. Ghosh, learned Addl. P. P. appearing for the respondent-State.

(2.) This is an application filed under Sec. 438 of Cr.P.C. for granting anticipatory bail to the accused-applicants in connection with NCC P.S. Case No.2022 NCC 167 under Ss. 465/468/471/420/120B of IPC and Sec. 3(1)(f)(g) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 as amended upto 2015.

(3.) It is submitted that a proceeding under Sec. 95 of TLR and LR Act is going on before the appropriate forum.