HABUL ACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. H. Debnath, 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 Melaghar PS case no. 59 of 2019, under sections 366/376/120B of the IPC.

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