PRASENJIT SUTRADHAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application under Section 438 of Cr.P.C. praying for granting anticipatory bail to the petitioner in connection with Belonia Women P.S. Case No.11 of 2019, registered under Sections 457/366(A)/511/509/306 of IPC.

(2.) Heard Mr. D. Datta, learned counsel appearing for the petitioner as well as Mr. S. Debnath, learned Additional P.P. appearing for the State-respondent.

(3.) Mr. Datta, learned counsel appearing for the petitioner submits that on earlier occasion one U.D. Case was registered and that case was not proceeded and thereafter complainant filed another FIR and in that FIR name of the present accused has been brought. It is a case of kidnapping and abduction of a girl. Mr. Datta, learned counsel submits that the girl has committed suicide.