SOMA SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the accused-petitioners, namely, Smt. Soma Sarkar and Sri Nayan Sarkar, who are the parents of the principal accused, Sri Prasenjit Sarkar. Also heard 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, who are wanted in connection with Sidhai PS case No. 10 of 2020 under sections 304(B)/34 of the IPC.

(3.) One Sri Dulal Sarkar, father of the deceased, had lodged a complaint with the Officer-in-charge of Sidhai PS stating inter alia that in the year 2017 her daughter was given into marriage with Prasenjit Sarkar, son of the accused petitioners. One girl child was born out of the said wedlock. The husband, Prasenjit Sarkar used to torture his daughter on regular basis for want of money to purchase a motorbike. Dulal Sarkar had paid Rs. 30,000/- to Prasenjit Sarkar but, still the torture did not stop. It is the allegation of the complainant that his daughter was forced to consume poison and under compelling circumstances she was admitted in GBP hospital but, neither the accused-petitioners nor said Prasenjit Sarkar, the principal accused did feel it necessary to inform the parents and relatives of the deceased regarding her admission in the hospital. However, on inquiry, said Dulal Sarkar came to know that his daughter was ill and had been admitted in GBP hospital and ultimately on 31.01.2020 at about 8.00 am his daughter had died in GBP hospital.