JANARDHAN BHOWMIK ON BEHALF ACCUSED TAMAL BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P.K. Pal, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned P.P. appearing for the State-respondent.

(2.) This is an application filed under Section 439 of the Code of Criminal Procedure, 1973 for granting bail to the accused-person who has been in custody since 09.11.2020 in connection with R.K. Pur Women P.S. Case No.2020RPO53 under Sections 366(A)/354(A)(i)(ii)/506/34 of the IPC.

(3.) The accused himself is aged about 20+ years and he is a student of Engineering course. On the basis of the complaint lodged by the uncle of the victim-girl, the accused-Tamal Bhowmik has been put in custody for the aforesaid offences.