BISHAL SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 for granting anticipatory bail to the accused-applicant who is wanted by the police personnel in connection with GRP PS Case No.076 of 2024 dtd. 8/7/2024 for the offence punishable under Ss. 61(2)/249(b)/143(3)(4) of Bharatiya Nyay Sanhita, 2023 and Ss. 14(A)/14(C) of the Foreigners Act, 1946 and Sec. 3 of the I.P.P Act (Entry into India, Amendment) 2000, which is now pending before the learned Elaka Magistrate, Court no.6, Agartala, West Tripura.

(2.) Heard Mr. J. Bhattacharjee, learned counsel appearing for the accused-applicant. Also heard Mr. S. Ghosh, learned Addl. P.P appearing for the State-respondent.

(3.) I have perused the case diary as produced by learned Addl. P.P.