Ashit Gope vs State Of Tripura

Arindam Lodh, J

Heard Mr. S. Lodh, learned counsel for the applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.

Apprehending arrest in connection with West Agartala PS case No. 2024 WAG 063 registered under Sections 120B/212/370 of the IPC and Section 3 of the Passport (Entry into India) Act, 1920 and 14(A) of the Foreigners Act, the applicant has approached this court by filing the instant application under Section 438 Cr.P.C., for enlarging him on pre-arrest bail.

As per the prosecution story, the complainant lodged a suo moto complaint with the Officer-in-Charge of West Agartala police station alleging inter alia that while they were on mobile duty in the Border Gol Chakkar area, they received credible information regarding movement of 3 Bangladeshi nationals infront of the shop of the applicant and on questioning they disclosed their names and particulars but were unable to provide satisfactory explanation regarding their illegal entry into India.

Mr. Lodh, learned counsel appearing for the applicant-accused persons has submitted that the applicant is a owner of a shop situated at Border Gol Chakkar area, but he is not involved with the alleged incident and he has been falsely implicated with the alleged incident.

Learned PP has produced the case diary.

I have perused the case diary as well as the case record.

From the case diary, prima facie I do not find any material against the applicant so as to establish any offence committed by him, hence, I am inclined to grant anticipatory bail to the applicant.

Accordingly, it is ordered that in the event of arrest, the applicant, namely, Sri Ashit Gope shall be released on bail on furnishing a bond of Rs.25,000/- with one surety of the like amount to the satisfaction of the arresting authority.

With the above observations and directions, the instant application stands allowed and thus disposed.

Return back the case diary.