BRAJA DANTA JAMATIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. G. Banik, learned counsel appearing for the accused-petitioner 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-petitioner, namely, Braja Danta Jamatia who is wanted in connection with Natunbazaar PS case No. 52 of 2018 under sections 417/376 of the IPC.

(3.) The allegation, as unfolded in the complaint is that, the complainant on the basis of a promise of marriage made by the accused-petitioner had been engaged in sexual intercourse on 22.04.2017, but, in the month of December, 2018, the accused-petitioner had refused to marry the complainant. Hence, she lodged a complaint which was registered as an FIR by the Officer-in-Charge of the Natunbazaar police station.