PANKAJ DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S.B. Debnath, learned counsel appearing for the accused-applicant. Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.

(2.) The applicant has filed the present application for releasing him on anticipatory bail under Sec. 438 of Cr.P.C since he is under serious apprehension that he will be arrested in connection with Teliamura Police Station crime No.2023 TLM P.S. 77 (IPC) registered under Ss. 326/307 of IPC.

(3.) According to the prosecution story, Teliamura PS case no.77/2023 has been registered against the accused-applicant for allegedly committing offence under Ss. 326/307 of IPC. The complainant by filing the alleged complaint stated inter alia that on 24/10/2023 at about 2 a.m. at night, the nephew of the complainant namely, Santanu Das was standing in front of the gate of his house. During that time, the accused was going to Khowai from Teliamura side by riding his motor vehicle and without any reason he stopped his motor vehicle on the road and started to stab repeatedly upon the nephew of the complainant by using knife with an intention to kill him. As a result, the entire intestine came out from the abdomen and the nephew of the complainant fell on the road in a pool of blood. Thereafter, the accused person is absconded.