BANTI DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Learned Counsel, Mr. Rounak Sarkar along with Learned Counsel Mr. Samrat Sarkar appearing on behalf of the accused-applicant and also heard, Learned P.P. Mr. Raju Datta appearing 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 person in connection with NCC PS case No.42 of 2025 for the offence punishable under Sec. 329(4)/117(2)/117(3)/ 351(3)/3(5) of BNS Act, 2023.

(3.) As ordered earlier, this Court has received the record from the Learned Trial Court and also, Learned P.P. has produced the Case Diary.