ABANI DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Sarkar, learned counsel appearing for the accused-petitioner 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 pre-arrest bail to the accused- petitioner who is wanted in connection with West Agartala Women PS case no. 75 of 2019 registered under Sections 341/354B of the IPC.

(3.) The allegation levelled against the accused-petitioner is that he has tried to molest his maid servant, who is the complainant of this case.