SIDDHARTHA GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Learned Counsel, Mr. A. Bhaumik is present for the applicant and Learned P.P., Mr. Raju Datta along with Learned Addl. P.P., Mr. S. Ghosh are present on behalf of the State-respondent.

(2.) In pursuance of the earlier order dtd. 18/10/2024, Learned P.P. has produced this Case Diary.

(3.) This pre-arrest bail application is filed under Sec. 438 of Cr.P.C. for allowing the petitioner to go on bail in connection with Airport PS case No.50 of 2023.