RANJIT DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is a bail application filed under Sec. 483 of BNSS, 2023 by the applicant praying for bail of the accused person, namely, Smt. Sutapa Debnath, who has been in custody in connection with R.K.Pur P.S. Case No.2024 RKP 0081, registered under Sec. 103(1)/2(5) of BNS, 2023.

(2.) Heard Mr. B. Nandi Majumder, learned senior counsel virtually assisted by Mrs. Sarama Deb, learned counsel appearing for the applicant. Also heard Mr. Raju Datta, learned P.P. along with Mr. S. Ghosh, learned Addl. P.P. appearing for the State-respondent.

(3.) Mr. Nandi Majumder, learned senior counsel appearing for the applicant has submitted that the accused is no way involved with the alleged incident and even her name has not been mentioned in the FIR. Mr. Nandi Majumder, learned counsel has also submitted that if the accused is enlarged on bail, she will not evade the investigation of this case as well as the process of trial. More so, the accused person being a lady has been detained in custody for more than 45 days and thus, Mr. Nandi Majumder, learned senior counsel prays for releasing the accused lady on any condition.