SUSMITA CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under Sec. 483 of BNSS is filed for granting bail to the accused person in custody namely Jayanta Debnath in connection with Case No. Amtali P.S. Case No.118 of 2024 corresponding to S.T (Type-1) No.3/2025 now pending before the Court of Learned Addl. Sessions Judge, Court No.2, West Tripura, Agartala under Ss. 127(1)/118(2)/109/3(6) of BNS, 2023.

(2.) Heard Learned Counsel, Mr. A. T. Paul is present for the petitioner.

(3.) Learned P.P., Mr. R. Datta is present for the State-respondent.