MITHAN SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. V. Poddar, learned counsel appearing for the accused-applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.

(2.) The applicant has filed the present application for releasing him on anticipatory bail under Sec. 438 of Cr.P.C since he is under serious apprehension that he will be arrested in connection with Gandacherra Police Station case No.2024 GNC 008 registered under Ss. 448 and 376 of IPC.

(3.) The victim has lodged an F.I.R. stating inter alia that on 1/6/2024, at about 11:00 p.m., the accused-applicant entered into her house in absence of her husband. The victim further stated that the accused-applicant taking her nearby her house forcefully raped her and fled away.