NITYANANDA DEBNATH 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-applicant, Sri Nityananda Debnath in connection with Dharmanagar PS case No.2025 DMN 023 under Ss. 117(2)/74/3(5) of BNS, 2023.

(2.) Heard Learned Counsel, Mr. Samrat Ghosh appearing on behalf of the accused-applicant. Also heard Learned Addl. P.P., Mr. Rajib Saha appearing on behalf of the State-respondent.

(3.) As ordered earlier, the record of the Learned Trial Court is received. Learned Addl. P.P. has also produced the case diary.