GURU PRASAD DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. J. Bhattacharjee, learned counsel appearing for the accused-person as well as Mr. B. Chowdhury, learned P.P., appearing for the State-respondent.

(2.) This is an application filed under Sec. 439 of CrPC for granting bail to the accused-person in connection with West Agartala Women P.S. case No.19 of 2019 under Ss. 376(2)(i) of the IPC and under Sec. 6 of the POCSO Act, 2012 pending in the Court of learned Special Judge(POCSO), West Tripura, Agartala.

(3.) The victim is also present in the Court. Learned P.P., has produced the case dairy. This Court vide order dtd. 6/5/2019 has released the petitioner on interim bail after hearing Mr. A. Roy Barman, learned Addl. P.P., who has made the following statement as it is found in the order dtd. 6/5/2019:-