NANDITA CHANDA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Learned Senior Counsel, Mr. Debalay Bhattacharya assisted by Learned Counsel, Mr. Partha Saha is present on behalf of the accused-applicants. Learned P.P., Mr. Raju Datta along with Learned Addl. P.P., Mr. Rajib Saha are present on behalf of the State-respondent.

(2.) This pre-arrest bail application under Sec. 482 of BNSS, 2023 is filed for granting pre-arrest bail to the accused-applicants namely, Smt. Nandita Chanda and Smt. Nibedita Chanda in connection with R.K. Pur Women PS case No.2025 WRP 031 under Ss. 127(2)/ 117(2)/ 76/ 351(2)/ 3(5) of BNS, 2023.

(3.) Heard both the sides and perused the present application along with the connected papers.