BABUL SHIL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. K. Biswas, learned senior counsel assisted by Mr. D. Biswas, learned counsel appearing for the applicants as well as Mr. A. Roy Barman, learned Addl. P.P. appearing for the state.

(2.) At the outset, Mr. P. K. Biswas, learned senior counsel having drawn notice of this court to the first information report has submitted that the applicant was handed over to the police with 15 live bullets (5.56 mm-1, 7.62 mm-11 and 9 mm-3) and -4 number of charging clip. But the police did not arrest him and handed over to the TSR for his custody.

(3.) Mr. Roy Barman, learned Addl. P.P. today having substantive instruction from the investigating agency has submitted that the police does not require arrest of the applicant-accused and he may be granted pre-arrest bail as the Tripura State Rifles has assured the investigating agency that they will take the appropriate action in terms of their act and rules.