BIMAL DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Somik Deb, learned counsel appearing for the petitioner as well as Mr. S. Ghosh, learned Addl. P.P., appearing for the State-respondent.

(2.) This is an application filed under Section 438 of the Code of Criminal Procedure, 1973, for grant of pre-arrest bail of the accused-person, namely, Sri Bimal Datta, in the event of arrest, in connection with Amtali P.S. Case No.2019 AMT 155, registered under Section 381, 408, 468, 471 and 120(B) of the Indian Penal Code, 1860.

(3.) There is an allegation of defalcation of Rs.45,65,307.44/-. The accused-petitioner is the Marketing Officer of T.S.I.C. Ltd., and in charge of marketing of country liquor. On enquiry, the competent authority has found that the accused-person along with others have misappropriated a sum of Rs. 45,65,307.44/-. Investigation is going on and in the meantime, the petitioner Sri Bimal Datta has approached this Court praying for granting pre-arrest bail.