ARNAB CHAKRABORTY Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THESE three applications for grant of bail by the bail petitioner Arnab Chakraborty are being disposed of by one common order.

(2.) IT would be pertinent to mention that 4(four) cases have been registered against the petitioner. He was granted bail in West Agartala Police Station Case No. 156 of 2014 by this Court on 07.8.2015. One Bail Application being B.A. 88 of 2015 has been filed by the petitioner in respect of West Agartala Police Station Case No. 60 of 2015 registered against the petitioner under Sections 120(B)/409/468/471/477(A)/420 of the Indian Penal Code (IPC) read with Sections 13(2), 13(c) and 13(d) of the Prevention of Corruption Act, 1988. Another Anticipatory Bail Application being A.B. 77 of 2015 has been filed by the petitioner in respect of West Agartala Police Station Case No. 66 of 2015 registered against the petitioner under Sections 109/120(B) of the IPC under Section 13(2) read with Section 13(i)(c) of Prevention of Corruption Act, 1988. Another Anticipatory Bail Application being A.B. 99 of 2015 has been filed by the petitioner in respect of West Agartala Police Station Case No. 180 of 2014 registered against the petitioner under Sections 403/420/468/471/477(A)/409/120(B) of the IPC and under Section 13 of Prevention of Corruption Act, 1988.

(3.) ON behalf of the accused -petitioner, Sri P.K. Biswas, learned Senior Counsel, submits that the accused has been behind bars for more than one year and that basically for one offence he is being kept behind bars. It is submitted that any condition may be imposed but he cannot be kept in jail indefinitely.