MANIK KR. SHARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. PK Biswas, learned senior counsel assisted by Mr. P. Majumder, learned counsel appearing for the accused-petitioner as well as Mr. S. Ghosh, learned Additional PP appearing for the State-respondent.

(2.) The accused-petitioner has filed this application for granting him pre-arrest bail in connection with Amtali PS case no. 155 of 2019 under sections 381/408/468/471/120(B) of the IPC.

(3.) On the basis of the complaint lodged by the Branch Officer (Accounts) of Tripura Small Industries Corporation Limited, Government of Tripura, the Officer-in-Charge of Amtali PS has registered the case, as aforesaid, wherein it is alleged that the accused-petitioner has misappropriated a sum of Rs. 7,82,622/-.