RAM CHARAN DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Sarkar, learned counsel appearing for the accused-petitioners as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused-petitioners, namely, Sri Ramcharan Dey and Smt. Sefali Bala Dey, who are the parents of the principal accused, Sri Prasenjit Dey, and, are wanted in connection with Khowai PS case No. 2019/KHW/144 under sections 498A/304B/506/34 of the IPC.

(3.) The allegation, made in the complaint is that, Prasenjit Dey, being the son of the present accused-petitioners, had entered into wedlock with the deceased Sima Namasudra about 7 months before the date of the alleged occurrence. At the time of marriage, the victim was minor. According to the statements made by the parents of the victim, it is surfaced that their daughter had developed love affairs with Prasenjit Dey and out of that love affairs they had married each other. The accused petitioners, being the parents, did not raise any objection. After 7 months of the marriage, Sima Namasudra was found dead. Post mortem examination was also conducted over the dead body of the deceased. The parents of the deceased lodged a complaint with the Ambassa police station stating inter alia that their daughter was subjected to torture on demand of dowry.