RAJKUMAR SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under Sec. 483(1) of BNSS is filed for granting bail to the accused namely Rajkumar Saha in connection with Bishalgarh P.S. Case No.36 of 2025 for the offence punishable under Sec. 127(1)/324(4)/117(2)/309(4)/3(5)/ 137(2) of BNS, 2023.

(2.) Heard Learned Counsel Mr. P. Sahu appearing on behalf of the accused Rajkumar Saha and also heard Learned P.P. Mr. Raju Datta appearing on behalf of the State.

(3.) At the time of hearing Learned Counsel for the accused-in-custody submitted that the accused has been falsely implicated. Admittedly a minor incident took place but for that to suffer the accused this case has been manufactured by the informant and moreso, the accused is lodging in custody since 18/5/2025. So considering the period of his detention in custody Learned Counsel for the accused-applicant has prayed for releasing the accused on bail in any condition.