MOUSUMI BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S. Deb, Learned Counsel for the petitioner-accused in custody. Also heard, Mr. R. Datta, Learned P.P. along with Learned Addl. P.P., S. Ghosh for the State-respondent.

(2.) This application is filed for release of the accused on bail under Sec. 483 of BNSS, who is in custody on and from 23/9/2024.

(3.) In course of hearing, Learned Counsel for the petitioner-accused submitted that R.K. Pur P.S. Case No.93/2024 under Sec. 313(3)/305(a) of BNS was registered on the basis of an FIR laid by one Tulsi Das Modak of Madhyapara, Udaipur on the allegation that on 18/9/2024 a theft occurred in his residence in between 10.00 a.m. to 01.30 p.m. by the miscreants by breaking the window of one of his rooms in his house and in course of investigation, the I.O. caused arrest of accused persons namely Dulal Chowdhury, Rubel Miah, Billal Miah and Nandan Debnath and forwarded them before the Learned Court below.