CHINTA DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. BN Majumder, learned counsel appearing for the petitioner as well as Mr. R. Datta, learned PP appearing for the State-respondent.

(2.) This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused-petitioner namely, Chinta Deb @ Achinta Deb, who is wanted in connection with Teliamura PS case No. 46 of 2018 corresponding to case No. PRC (WP) 34 of 2018 under sections 195A/506/120B of the IPC pending in the court of Chief Judicial Magistrate, Khowai, Tripura.

(3.) The allegation against the accused-petitioner is that he being the Manager of accused Manoj Ghosh, had threatened the victim girl to settle up the matter in lieu of money.