PINKY SUR (DEBBARMA) ON BEHALF OF ACCD. NILOTPAL DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. PK Biswas, learned senior counsel assisted by Mr. P. Majumder, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) This is an application filed under section 439 Cr.P.C. for granting bail to the accused-person who has been arrested on 22.08.2019 in connection with Jampuijala PS case no. 01 of 2019 under section 409 of the IPC.

(3.) Mr. Biswas, learned senior counsel has submitted that the accused has been in custody for 26 days. Mr. Biswas, has also submitted that the accused-person as per direction of this court has deposited Rs. 15 lakh and thereafter Rs. 2,50,000/- before the concerned bank. Mr. Biswas, has further submitted that the accused-person had also deposited Rs. 22,60,000/- though the payment of this amount has been disputed by learned Public Prosecutor since there is no evidence found in the case diary relating to such payment.