MANIK LAL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner. Also heard Mr. S. Debnath, learned Addl. Public Prosecutor 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-person who is wanted in connection with West Agartala P.S. crime No.2023WAG122 registered under Sec. s-341, 506 and 34 of the IPC and Sec. -25 of the Arms Act.

(3.) The facts in brief are that, in the last election of TCA, which was held on 21/10/2022, the panel of the informant lost in all posts except the post of President. After losing the election, the informant and his other associates started mischievous activities against the present body of TCA by alleging false and concocted stories and tried to create chaos in various ways. As they lost the election, the informant and his other associates tried to harass the applicant and his associates in various ways, and lastly, the informant lodged this false case against the applicant being West Agartala PS Case No. 2023 WAG 122, dtd. 23/7/2023, registered under Sec. 341,506 and 34 of the Indian Penal Code and Sec. 25 of Arms Act.