AVISHEK CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D.C. Roy, 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 Bishalgarh Women Police Station case No.2024/WBLG/07 registered under Ss. 366(A), 376(3), 342, 354(A), 506, 34 of IPC and Sec. 04 and 08 of POCSO Act.

(3.) The allegation as surfaced against the accused-applicant is that in absence of accused no.1, the present accused-applicant tried to rape the victim girl.