OLI MIA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS is an application for grant of bail filed by the applicant -petitioner Md. Oil Miah on behalf of the accused, Md. Numan Miah (hereinafter called as the accused) in respect of Kailashahar P.S. Case No. 08 of 2015 (Case No. ST 44(U/K) of 2015) registered under Section 302 read with Section 120(B) IPC.

(2.) THE prosecution story is that co -accused Purabi Nath @ Jaba wanted that her brother and mother should give some no objection for mortgaging of land so that she could get a loan to run a business. According to the prosecution mother and her brother Pallab Nath refused to give such no objection. Consequently, Jaba @ Purabi Nath got very angry. According to thy prosecution Purabi Nath had an affair with Md. Numan Miah and she therefore, asked Numan Miah to get her brother killed and thereafter Md. Numan Miah, Purabi Nath, Md. Nawaj Sharif and Md. Jamir Ali conspired to killed Pallab Nath and while killing Pallab Nath they also killed one other person namely, Anjan Deb.

(3.) THE learned trial Court has framed charge against the accused and others under Section 302 read with Section 120B of the IPC. The learned trial Court has also given a very detailed judgment rejecting the prayer of the accused for grant of bail.