PHELU MIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D. Datta, learned counsel appearing for the applicant. Also heard Mr. R. Saha, learned Additional PP appearing for the respondent-State.

(2.) This is an application filed under Sec. 438 Cr.P.C. for granting anticipatory bail in connection with Belonia PS case No. 43 of 2024 registered under Ss. 370/120-B/212 of the IPC and Sec. 3 of the IPP (Entry into India) Act, 1920.

(3.) Mr. Datta, learned counsel for the applicant has submitted that altogether there are three accused persons allegedly involved with the offence, and two of them have already been enlarged on bail by the learned trial court. As such, the present applicant has approached this court for enlarging him on anticipatory bail.