SAHID ULLA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Rishiraj Nath, learned counsel appearing for the petitioners and Mr. Rajib Saha, learned Addl. PP appearing for the State-respondent.

(2.) The bail application for pre-arrest bail has been filed by both the petitioners in connection with Belonia P.S. Case No.74 of 2025.

(3.) The allegations in the FIR, as lodged by one Liton Munda, are that on 25/12/2025, he along with his friend Rupam Munda went to attend one festival at Bailamukha Kali Mandir, wherein they were physically assaulted by both the petitioners. Thereafter, while returning home from the said festival they (victims) again went to the house of petitioner No.1, Sahidul Miah, to ask the reason as to why they were so assaulted. Then both the petitioners, along with some other persons again beat them and also hit on his head with a stick causing bleeding injury therein. Further allegation is that the said accused persons also snatched away Rs.5,000.00from his pocket.