DEBJANI DASGUPTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the accused-applicant, namely, Debjani Dasgupta. Also heard Mr. S. Ghosh, learned Additional PP appearing for the respondent-State. This is an application filed under Sec. 438 Cr.P.C. for granting pre-arrest bail to the accused-applicant, who is wanted in connection with Airport PS case No. 2024 ARP 036, registered under Sec. 498A/323/307/34 of the IPC. Mr. Lodh, learned counsel appearing for the applicant has submitted that the applicant is in no way connected with the alleged offence. It is further submitted that the applicant is permanently residing within the jurisdiction of this court and she will not abscond or tamper the evidence and will also not evade the trial. On the other hand, learned Additional PP has produced the case diary and has strongly opposed the bail prayer.

(2.) I have perused the case diary as produced by the learned Additional Public Prosecutor. I have also perused the case record. Prima facie, I am satisfied that the applicant is not involved with the alleged incident. However, the matter is required to be tried by the competent court. Since it is not the stage of imposing punishment to the applicant, I am inclined to release the applicant on anticipatory bail. Accordingly, it is ordered that in the event of arrest, the accused-applicant, namely, Debjani Dasgupta, shall be released on pre-arrest bail, on furnishing bail bond of Rs.25,000.00 supported with one surety of the like amount to the satisfaction of the Arresting Authority. With the above direction, the instant application stands allowed and thus disposed of. Return back the case diary