TOAYAID ALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under Sec. 483 of BNSS, 2023 is filed for granting bail to the accused person in custody namely, Toayaid Ali in connection with Irani PS case No.13 of 2025 registered under Sec. 3 of Passport (Entry into India) Act, 1920, Sec. 249 of BNS, 2023 and Sec. 14(A)(C) of the Foreigners Act, 1946.

(2.) Heard Learned Counsel, Ms. Saswati Nag appearing on behalf of the accused in custody. Also heard Learned P.P., Mr. Raju Datta appearing on behalf of the State-respondent.

(3.) As ordered earlier, Learned P.P. has produced the case diary today.