SUJIT CHANDRA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. DC Roy, learned counsel appearing for the accused-petitioners, who are the husband and brother-in-law of the deceased. Also heard Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) Both the petitioners, being accused of Melaghar PS case No. 2020 MLG 038 dated 17.08.2020 has filed the instant application for granting them anticipatory bail. On receipt of the complaint by one Subal Chandra Debnath, the father of the deceased, the Officer-in-Charge of the Melaghar PS registered the case under Section 498A/302/34 of the IPC.

(3.) In the complaint it was alleged by the informant, father that on the date of incident, his daughter was severely assaulted by the accused-petitioners in his own rented house and due to such assault, she had died. Having found her dead, the accused-petitioners had fled away after snatching away her golden ornaments. Later on, when the informant came to the house, he found his daughter was hanging.