BABUL CH NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This anticipatory bail application has been filed by the accused applicant in respect of Belonia Police Station Case No.113 of 2015 registered against the applicant and others under Sections 448, 353, 506 read with Section 34 I.P.C.

(2.) On 2.9.2015 a 'Bandh' was called by certain trade unions. The allegations made in the FIR are that at about 10.15 a.m. the District & Sessions Judge, Belonia heard loud voices from the first floor of the building. The learned Sessions Judge went out and found few persons who were telling the Court staff to leave their office. These persons also argued with the District & Sessions Judge. Thereafter the Sub Divisional Police Officer(S.D.P.O), Belonia came to the spot and the alleged picketers went away.

(3.) In the bail application it is admitted that a request was made to all the staff and officers of the Court not to work on the date of the 'Bandh'. However, according to the applicant, the request was peaceful and nobody entered the Court premises and the request was made outside the gate.