DULAL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. PK Biswas, learned senior counsel assisted by Mr. P. Majumder, learned counsel appearing for the accused-petitioners as well as Mr. S. Debnath, learned Addl. 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-petitioner, who is apprehending arrest, in connection with Sabroom PS case no. 38 of 2019 under section 354A of IPC and under section 12 of the POCSO Act, 2012.

(3.) This court vide order dated 19.08.2019 asked the investigating officer, through the learned Public Prosecutor, to examine the matter, as to whether the victim was absent, on that day, in school, since there is some overwriting in the attendance register creating doubt in the mind of this court, whether the victim was at all absent or not, on the date of occurrence.