NASIR UDDIN Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) This is an application for granting anticipatory bail to the applicant who is wanted in connection with A.D. Nagar PS case No. 25 of 2024 registered under Ss. 279/304-II of the IPC and Ss. 184 and 187 of the MV Act.

(3.) In the complaint, one Smt. Papiya Naha (Raha) stated inter alia that on 4/6/2024 at about 23.20 hours her son, namely, Samaresh Raha (now deceased) was proceeding towards his house i.e. towards Agartala side from Bishalgarh by riding his motorcycle bearing registration No. TR-01-U-6142 and upon arriving at Milan Chakra near Gopal Mistanna Bhandar, one vehicle bearing registration No. WB-26-BA-4375 came in a hurried and negligent manner and dashed with the bike, as a result of which, her son received injuries and started bleeding, and thereafter, he was shifted to TMC hospital, Hapania by the Fire Service personnel for treatment and upon seeing his condition, he was further referred to GBP hospital, Agartala. Ultimately, it was found that he was 'brought dead'. It was further mentioned that the driver of the said vehicle had full knowledge about condition of the road and such negligent driving might have caused the mishap, and as such, due to his action she lost her son.