LAWS(TRIP)-2019-11-8

YASHPAL SINGH Vs. STATE OF TRIPURA

Decided On November 15, 2019
YASHPAL SINGH Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) The accused person, Sri Yashpal Singh is the former Principal Secretary, PWD and Chief Secretary under the Government of Tripura. Sri Singh is wanted in connection with West Agartala PS Case No.2019 WAG 251 registered under Section 409, 418, 420, 201, 120B of the Indian Penal Code and Section 13 of the Prevention of Corruption Act, 1988. Hence, Sri Singh has filed the instant application for granting pre-arrest bail to him under Section 438 of CrPC.

(2.) From the FIR dated 13.10.2019 it is revealed that there are two other accused persons, namely, Sri Badal Choudhury, former Minister for Public Works Department and Sri Sunil Bhowmik, former Chief Engineer, PWD under the Government of Tripura.

(3.) The essential facts of the case, for purpose of consideration of the present bail application, are as follows: