BIPUL RANJAN DEY 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, also heard Mr. A. Roy Barman, learned Addl. P.P. and Mr. R. G. Chakraborty, learned counsel who has appeared with leave of this court for the informant.

(2.) This is an application under Section 438 of the Cr.P.C. for pre-arrest bail in connection with Teliamura P.S. Case No.23 of 2019 under Section 307/325/380/34 of the IPC.

(3.) Mr. P. K. Biswas, learned senior counsel has submitted that even if the entire allegation made in the complaint [Annexure-1 to the petition], based on which the said police case was registered, is believed the ingredient of attempt to murder of the victim will not be available. On the contrary, it would appear that the victim has been suffering from strange threat perceptions from the applicants. The allegations are against one and for failing to protect his person.