SAHID DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This pre-arrest bail application is filed for granting bail to the accused-applicant in connection with Radhapur P.S. Case No.008 of 2025 registered under Sec. 118(2), 109, 351(3), 3(5) of BNS, 2023 and also under Sec. 27(2) of the Arms Act, 1959.

(2.) As ordered yesterday the I.O. has submitted report today before this Court and Learned P.P. also has produced the Case Diary. By this time we have also received the record from the Learned Trial Court.

(3.) Heard Learned Senior Counsel Mr. S. Sarkar assisted by Mr. K. D. Singha, Learned Counsel and Ms. M. Choudhury, Learned Counsel appearing for the applicant and also heard Learned P.P. Mr. Raju Datta appearing for the State-respondent.