BIJOY DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Kar Bhowmik, learned senior counsel assisted by Mr. E.L. Darlong, learned counsel appearing for the accused-applicant. Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.

(2.) By means of filing the present application, the applicant has prayed 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 NCC PS case No.10 of 2024 registered under Ss. 341/325/307/382B/506/34 of IPC and Sec. 3 of SC/ST(Prevention of Atrocities) Act, 1989.

(3.) One Smt. Anamika Tripura had lodged a complaint on 26/1/2024 to the Officer In-charge of the NCC PS, Agartala stating inter alia that on 26/1/2024 at around 9:30 to 9:45 p.m. while she was proceeding with her car bearing no.TR01BQ0457, it dashed with an E-Rickshaw due to fog. After the accident, one Kaushik Debnath and some other unknown persons came to the place and started beating her and her brother with timber, rod, etc. by calling tribal people in Bengali 'Oi Tribal der mar, mar, sob sesh kortase ebong dada giri dekhatase ei sohore' etc. It was also stated in the ejahar that when they came to the place of occurrence before beating they also took away their gold ornaments, money bag, phone, etc. Inside her bag there was Rs.10,000.00 and thereafter they fled away from the place of occurrence. It was further alleged that out of such assault they had registered an F.I.R. No.NCC PS case no.10 of 2024 under Ss. 341/325/307/382B/506/34 of IPC and Sec. 3 of SC/ST(Prevention of Atrocities) Act, 1989 against Sri Kaushik Debnath, Binoy Banik, Chayan and others.