SANGITA ROY SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The application for granting bail to the accused namely, Shri Rajib Saha, has been submitted under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short- BNSS), in connection with Airport PS case No.2026/ARP/05 which was registered under Ss. 117(2), 132, 304(2), 351(2), 308(5), 3(5) of Bharatiya Nyaya Sanhita, 2023 (for short- BNS).

(2.) Heard Ld. Counsel Mr. Ratan Datta for the applicant as well as Ld. PP, Mr. Raju Datta for the state.

(3.) Ld. Counsel Mr. Ratan Datta submits that only a limited indulgence may be granted to the accused to be released on bail for a short period so that he can get treatment of his only son namely, Shri Debajit Saha at Peerless Hospital at Kolkata.