NAMITA GOPE ON BEHALF OF ACCD. BADAL CHOUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned counsel along with Mr. T. D. Majumder, Mr. Abhijit Bhattacharjee, Mr. S. Sarkar, Mr. S. Bhattacharjee and Mr. K. Nath, learned counsels appearing for the petitioner as well as Mr. Ratan Datta, learned PP along with Mr. S. Debnath, learned Addl. P.P. appearing for the State-respondent.

(2.) At the threshold, Mr. Roy Barman, learned counsel appearing for the petitioner has submitted that the accused-person has been arrested on 21.10.2019 in connection with West Agartala PS case no. 251 of 2019 under Sections 409/201/120(B) of the IPC and under Section 13 of the Prevention of Corruption Act, 1988. The statutory period for releasing the accused on bail is 90 days and today is the 87th day of his detention in custody. Mr. Roy Barman has further submitted that for the last one month, the accused-person has not been interrogated by the police, reasonable presumption of which is that his further detention is also not necessary.

(3.) Mr. Datta, learned Public Prosecutor has submitted that investigation has substantially been progressed. However, the learned PP has opposed the prayer for granting bail to the accused at this stage.