SUMAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. B.N. Majumder, learned senior counsel assisted by Mr. K. Deb, learned counsel appearing for the accused-applicants. Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.

(2.) The accused-applicants have filed the present application for releasing them on anticipatory bail under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, since they are under serious apprehension that they will be arrested in connection with Bodhjungnagar Police Station case no.2024 BJN 063 registered under Ss. 85/80(2)/49/3(5) of BNS.

(3.) Mr. Datta, learned P.P. has produced the case diary and drawn my attention to the statements of the victim recorded in the dying declaration.