SUBRATA SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Learned Counsel, Mr. B. Deb and Learned Counsel, Mr. V. Ghosh are present for the accused in custody and Learned P.P., Mr. Raju Datta and Learned Addl. P.P., Mr. S. Ghosh are also present on behalf of the State-respondent. Learned Counsel Mr. K. Nath and Mr. D. Paul have appeared on behalf of the de facto complainant Smt. Mitra Das Sardar Dey by executing one Vakalatnama. Keep the same with the record.

(2.) As per earlier order dtd. 18/10/2024, Learned P.P. has produced the Case Diary.

(3.) This bail application is filed under Sec. 483 of BNSS, 2023 challenging the order dtd. 3/10/2024 passed by Learned J. M. 1st Class, Udaipur, Gomati, Tripura in connection with R.K. Pur P.S. case No.81 of 2024.