GAGAN ARORA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This present application has been filed under Sec. 438 of the Code of Criminal Procedure for releasing the accused petitioner on pre-arrest bail in connection with East Agartala Women Police Station P.S. Case No.34 of 2023 under Ss. 417, 376 and 506 of the IPC.

(2.) The fact of the case in brief is that the petitioner herein is a Post Graduate Student in the Department of Surgery of GBP Hospital, Agartala. On the basis of the FIR of East Agartala Women Police Station Case No.34 of 2023, police took up investigation against the accused petitioner which was registered under Ss. 417, 376, 506 of the IPC. Apprehending arrest, the petitioner filed an application for anticipatory bail before the learned trial Court which was registered as B.A. 177 of 2023 and on 26/7/2023, learned court below was pleased to allow interim bail to the petitioner till 1/8/2023 and thereafter on 1/8/2023, after hearing learned counsel appearing for the parties, the learned trial Court rejected the bail application of the petitioner. Apprehending arrest by the police, the accused petitioner approached this Court for granting him pre-arrest bail on any condition.

(3.) Heard Mr. P.K. Biswas, learned senior counsel appearing for the petitioner as well as Mr. S. Debnath, learned Addl. PP appearing for the State-respondent.