MANIK KR. SHARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Majumder, learned counsel appearing for the petitioner as well as Mr. R. Datta, learned P.P., appearing for the State-respondent.

(2.) The accused-petitioner has filed this application for granting pre-arrest bail in connection with Amtali P.S. case No.155 of 2019 under Sections 381/408/468/471/120(B) of the IPC.

(3.) Mr. P. Majumder, learned counsel has produced the register book wherein it is revealed that in terms of the direction dated 24.09.2019 passed by this Court, the petitioner had made himself available before the investigation officer. There is no complaint of any misuse of the benefits of bail during those days. The investigation has also proceeded substantially and it is almost complete. It has also been told before the Court that another accused also has been granted bail.