SANDIP KHANNA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. corresponding to Sec. 528 of BNSS is filed for setting aside the order dtd. 21/11/2025 passed by Learned Additional Sessions Judge, Court No.5, West Tripura, Agartala in connection with Criminal (Misc) 176 of 2025. By the said order Learned Additional Sessions Judge has cancelled the bail granted to the accused-petitioner by Learned CJM, West Tripura, Agartala vide order dtd. 28/7/2025 passed in connection with West Agartala Women P.S. case No.38 of 2025.

(2.) Heard Learned Counsel, Mr. A. Chakraborty appearing on behalf of the accused-petitioner and also heard Learned P.P., Mr. R. Datta appearing on behalf of the State- respondent.

(3.) At the time of hearing, Learned Counsel for the accused-petitioner drawn the attention of the Court that in this case after completion of investigation the I.O. has submitted charge-sheet against the present petitioner-accused. It was further submitted by Learned Counsel that initially the case was registered under Ss. 376/419/326 of IPC read with Sec. 3(1)(r)(s) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, against the accused but on completion of investigation the I.O. did not find any material against the petitioner-accused under the ST/SC Prevention Act. So, the I.O. simply laid charge-sheet against the accused- petitioner under the relevant provisions of IPC.