SUMIT DAS @ SUMAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. PK Biswas, learned senior counsel assisted by Mr. D. Biswas, learned counsel appearing for the accused-petitioner, namely, Sumit Das @ Suman. Also heard Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) This is an application filed under section 439 Cr.P.C. for granting bail to the accused-petitioner who had been arrested on 29.08.2019 in connection with East Agartala Women PS case no. 62 of 2019 under sections 498(A)/302/34 of the IPC and since then he is in custody.

(3.) Mr. Biswas, learned senior counsel appearing for the accused-petitioner has submitted that the accused-petitioner has been in jail for about 259 days and, charge has already been framed against the accused-petitioner and trial is yet to be commenced. Mr. Biswas, has further submitted that the mother of the accused-petitioner is also one of the accused in the instant case but, this court has granted bail to the mother considering her health condition. Mr. Biswas, has also submitted that there is none to look after her except the present accused-petitioner. Mr. Biswas, has tried to persuade this court that 9 months have already been elapsed, but, trial has not been commenced yet.