MUJIB MARAK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. PK Biswas, learned senior counsel assisted by Mr. D. Biswas, learned counsel appearing for the accused person as well as Mr. R. Datta, learned PP appearing for the State-respondent.

(2.) The accused person, namely, Sri Mujib Marak has filed this application under section 438 Cr.P.C. who is wanted in connection with case no. G.R. 131 of 1984 under sections 326/307/34 of the IPC read with section 25(1)(a) of the Arms Act arising out of Baikhora police station case no. 6(4) of 1984 pending in the court of Chief Judicial Magistrate, South Tripura, Belonia.

(3.) Mr. Biswas, learned senior counsel has submitted that the accused person, Sri Mujib Marak was a member of Tripura National Volunteers (for short here-in-after referred to as the TNV) and once he was an extremist operating in the State of Tripura and in terms of an agreement between the Union of India and TNV Organization, all the members had surrendered and they came to the main stream of life. Thereafter, the accused person, Sri Mujib Marak joined in a government service in the year 1989 and till today he has been in service under the Government of Tripura.