RINKU DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under Sec. 482 of BNSS is filed for releasing of the accused in custody namely Ranjan Das who is lodging in jail in connection with Kakraban P.S. Case No.03/2025 corresponding to Special(POCSO)06/2025 under Sec. 65(2)/115(2)BNS and read with Sec. 6 of the POCSO Act.

(2.) Heard Learned Senior counsel, Mr. Debalay Bhattacharjee assisted by Mr. Samar Das, Learned counsel appearing on behalf of the accused in custody. Also heard Learned P.P., Mr. R. Datta appearing on behalf of the State-respondent.

(3.) At the time of hearing, Learned Senior counsel appearing on behalf of the accused in custody submitted that the accused is in custody almost for last six months and by this time, IO has laid charge-sheet and already three calendars have been fixed but the evidence of the witnesses could not be recorded. Furthermore, considering the medical evidence on record there is no scope to impose punishment upon the accused petitioner so, Learned Senior counsel urged for releasing the accused on bail in any condition.