PANKAJ DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This pre-arrest bail application under Sec. 482 of BNSS, 2023 is filed for granting bail to the accused petitioners in connection with Bishramganj Police Station Case No.007/2025 (2025 BRG 007) under Sec. 316(3)/3(5) of BNS of 2023.

(2.) Heard Learned Counsel Mr. J. Bhattacharjee appearing on behalf of the accused petitioners and also heard Learned Addl. P.P., Mr. R. Saha appearing on behalf of the State-respondent.

(3.) As ordered earlier, Learned Addl. P.P. has produced the CD.