TANMOY SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the accused-petitioners as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) This is an application filed under section 438 Cr.P.C. for granting anticipatory bail to the accused-petitioners, who are apprehending arrest, in connection with Amtali PS case no. 68 of 2019 under sections 326/307/386/34 of the IPC.

(3.) On perusal of the materials on record, I find that there are two other cases being Amtali PS case no. 69 of 2019 and Amtali PS case no. 71 of 2019 which are connected to the instant case. Today Mr. Ratan Datta, learned PP has produced the case diaries of all the cases.