LAWS(TRIP)-2024-1-2

SURAJIT KUMAR DEB Vs. STATE OF TRIPURA

Decided On January 12, 2024
Surajit Kumar Deb Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) This is an application filed under Sec. 438 of Cr.P.C. for granting anticipatory bail in connection with Kanchanpur P.S. Case No.52 of 2023 under Sec. 341/323/395/400/506 of IPC.