LIPIKA CHOUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) Petitioner appears to be a member of a political organization. By her own account she had participated in a demonstration organized by one Ganatantrik Nari Samiti, a wing of a political organization on 1st June, 2020 at H. G. Basak road near Melarmath Kalibari. According to her, when she was part of a group of other persons participating in demonstration, at around 10.30 in the morning the police party arrived at the street which consisted of 2(two) police women both carrying common name of Mina Debbarma but of different ranks besides other police personnel. According to the petitioner, she was assaulted and treated roughly without any reason or provocation by the said police personnel. The petitioner and other workers were arrested. For the said incident the petitioner lodged a complaint before the West Agartala Police Station on 1st June 2020, translated version of which reads as under :

(3.) On the following day i.e. on 2nd June 2020, the petitioner made a similar complaint to the Superintendent of Police, West Tripura which reads as under :