ERSHED ALI ALIAS ARAHAED MIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Sarkar, learned counsel appearing for the accused-petitioner as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused-petitioner, who is wanted in connection with Khowai PS case No. 33 of 2020 under sections 326/307/34 of the IPC.

(3.) Mr. S. Sarkar, learned counsel appearing for the accused-petitioner has submitted that the accused-petitioner was politically targeted. One of the accused, Lal Banu also filed a case against the son of the complainant of the instant case and others, but, the police did not investigate the case and, as a last resort they had to approach the Superintendent of Police, West Tripura for redress. Thereafter only the police has registered a case against the assailants i.e. the son of the complainant of the present case and others.