ASHIT GOPE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel for the applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.

(2.) Apprehending arrest in connection with West Agartala PS case No. 2024 WAG 063 registered under Ss. 120B/212/370 of the IPC and Sec. 3 of the Passport (Entry into India) Act, 1920 and 14(A) of the Foreigners Act, the applicant has approached this court by filing the instant application under Sec. 438 Cr.P.C., for enlarging him on pre-arrest bail.

(3.) As per the prosecution story, the complainant lodged a suo moto complaint with the Officer-in-Charge of West Agartala police station alleging inter alia that while they were on mobile duty in the Border Gol Chakkar area, they received credible information regarding movement of 3 Bangladeshi nationals infront of the shop of the applicant and on questioning they disclosed their names and particulars but were unable to provide satisfactory explanation regarding their illegal entry into India.