ARCHANA SINGH ON BEHALF OF ACCUSED YASPAL SINGH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P.K. Biswas, learned Sr. counsel and Mr. P. Majumder, 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 arrested in connection with West Agartala P.S. Case No.251 of 2019 under Section 409/418/420/201/120-B of IPC.

(3.) This is an economic offence involving Rs.250.00 crores in a small state like Tripura. The then Minister-in-Charge, Public Works Department and the then Chief Engineer of the said Department, Government of Tripura were arrested in connection with the case. They were released subsequently after expiry of 87 days in custody.