GAYATRI DEVI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. B. Debbarma, learned counsel for the applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.

(2.) This is an application filed by the applicant under Sec. 438 Cr.P.C. for granting anticipatory bail to her minor son, namely, Bishal Roy, in connection with NCC PS case No. 2024/NCC/044, registered under Ss. 341,326,307,34 of the IPC.

(3.) When the matter is taken up for hearing, learned PP has raised the question of maintainability of the instant anticipatory bail application since the accused is a juvenile. To substantiate his submission, learned PP has placed and relied upon a judgment of the Hon'ble Supreme Court in K. Vignesh vs. State rep. by the Inspector of Police, C-3, Seven Wells Police Station, Chennai-600079, reported in 2017 SCC OnLine Mad 28442.