MD. ABU TAHER MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. HK Bhowmik, learned counsel appearing for the accused-petitioner as well as Mr. S.Debnath, learned Additional PP appearing for the State-respondent.

(2.) The accused-petitioner, Md. Abu Taher Miah, has been implicated with a case bearing Bishalgarh PS case no. 26 of 2019 registered under Sections 341/325/326/307/34 of the IPC.

(3.) Thereafter, the petitioner had surrendered before the competent court on 04.09.2019 and on prayer of the investigating officer, he was sent to judicial custody for 3 days. When the petitioner was produced before the Judicial Magistrate, 1st class, Bishalgarh, a prayer was made by the prosecution for 5 days police remand and accordingly, the learned court had allowed the prayer of the prosecution and the accused-petitioner was sent to police custody for 5 days. Thereafter, on his production, he was sent to judicial custody again and till today, the accused-petitioner has been in judicial custody.