Bishal Sarkar vs State Of Tripura

Arindam Lodh, J

This is an application filed under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 for granting anticipatory bail to the accused-applicant who is wanted by the police personnel in connection with GRP PS Case No.076 of 2024 dated 08.07.2024 for the offence punishable under Sections 61(2)/249(b)/143(3)(4) of Bharatiya Nyay Sanhita, 2023 and Sections 14(A)/14(C) of the Foreigners Act, 1946 and Section 3 of the I.P.P Act (Entry into India, Amendment) 2000, which is now pending before the learned Elaka Magistrate, Court no.6, Agartala, West Tripura.

Heard Mr. J. Bhattacharjee, learned counsel appearing for the accused-applicant. Also heard Mr. S. Ghosh, learned Addl. P.P appearing for the State-respondent.

I have perused the case diary as produced by learned Addl. P.P.

After perusal of the case diary, in my opinion, there is no serious material surfaced against the accused-applicant and it is a fit case to grant anticipatory bail to the accused-applicant. Accordingly, in the event of arrest, the accused-applicant, namely Shri Bishal Sarkar shall be released on bail by furnishing a bond of Rs.25,000/- (Rupees twenty five thousand) with one surety of like amount to the satisfaction of the Investigating Officer.

However, it is directed that the accused-applicant shall cooperate with the process of investigation in all manner and also shall appear before the investigating officer once in a week.

In terms of the above, the anticipatory bail application stands allowed and disposed of.

Case diary is returned.