SOURABH ROY CHOUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. RG Chakraborty, learned counsel appearing for the petitioner as well as Mr. S. Ghosh, learned Additional PP appearing for the State-respondent.

(2.) This is an application filed under section 438 Cr.P.C. for granting bail to the accused-petitioner who is wanted in connection with East Agartala PS case no. 2019 EAG 250 under sections 306/34 of the IPC.

(3.) Mr. Chakraborty, learned counsel has submitted that the accused petitioner is in no way involved with the allegation made and he is innocent of the alleged offence.