ASIM RANJAN PAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This anticipatory bail application is filed under Sec. 482 of BNSS, 2023 for granting pre-arrest bail to the accused applicant namely Asim Ranjan Pal @ Asim Pal in connection with Jatrapur PS case No.2024JTP042 for the offence punishable under Sec. 117(1)/118(1)/109(1)/3(5) of BNS read with Sec. 103 of BNS.

(2.) Heard Learned Senior Counsel Mr. Subrata Sarkar assisted by Learned Counsel Mr. Kabrabam Dhirendra Singha and Learned Counsel Mr. Arpan Jamatia appearing on behalf of the accused applicant. Also heard Learned P.P. Mr. Raju Datta along Learned Addl. P.P. Mr. Rajib Saha appearing on behalf of the State-respondent.

(3.) Learned P.P. has produced the Case Diary as ordered earlier.