SANKU SUKLA BAIDAY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This application under Sec. 528 read with Sec. 482 of BNSS, 2023 is filed for relaxation of the conditions of the bail granted to the accused-applicant vide order dtd. 4/7/2025 in connection with A.B. No.46 of 2025.

(2.) Heard Learned Counsel, Mr. Saugat Datta appearing on behalf of the accused-applicant. Also heard Learned P.P, Mr. Raju Datta appearing on behalf of the respondent-State.

(3.) Perused the report dtd. 5/11/2025 submitted by the I.O. through Learned P.P.