KISHORE KUMAR ACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. H. Debnath, learned counsel appearing for the accused-petitioners as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused-petitioners, who are wanted in connection with Melaghar PS case no. 59 of 2019 registered under Sections 366/376/120B of the IPC.

(3.) Mr. H. Debnath, learned counsel appearing for the accusedpetitioners has submitted that a girl was abducted by one Chinmoy Acharjee from Melaghar and thereafter, she was taken to Sidhai Mohanpur and was raped by said Chinmoy Acharjee. Mr. Debnath, learned counsel has further submitted that the accused-petitioners are completely innocent and they are in no way connected with the alleged offence.