BINA RANI DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant application is filed under Section 439 Code of Criminal Procedure by one Smt. Bina Rani Debbarma for granting bail to her husband accused Dinesh Debbarma who has been arrested in connection with West Agartala P.S. Case No. 175/2008 under Section 4 of the Explosive Substances Act in which the investigating authority after investigation filed charge sheet under Section 120B/121/121A/122/123/153/153A of the IPC and Section 4, 6 of the Explosive Substances Act and Section 10 and 13 of the Unlawful Activities (Prevention) Act, 1967 against her husband along with Ors. .

(2.) Heard Mr. B.N. Majumdar, learned Counsel for the Petitioner who filed the application on behalf of the accused as well as Mr. A. Ghosh, learned Addl. P.P. for the State, who produced the Case Diary.

(3.) The prosecution case in sort is as follows: