PRASANTA ROUT Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) This is an application for granting bail to the accused, Jayanta Rout, who was arrested on 16/5/2023 in connection with Amtali PS case No. 71 of 2023 registered under Ss. 376/120(B)/376D/328/366/342/225 of IPC corresponding to ST(T-1) 26 of 2023 and has been in custody for the last 456 days.

(3.) In the instant case, charge-sheet has been submitted on 7/7/2023 and learned counsel for the applicant has annexed copy of the charge-sheet alongwith the application for bail.