ASHALATA PODDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned counsel appearing for the accused-petitioners, namely, Smt. Ashalata Podder and Sri Sanjoy Podder 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-petitioners, who are wanted in connection with West Agartala Women PS case No. 118 of 2019 under sections 498A/307/34 of the IPC.

(3.) I have perused the case diary as produced by the learned Public Prosecutor from where it is revealed that Smt. Ashalata Podder is the mother-in-law of the complainant-wife and Sri Sanjoy Podder is the husband of the complainant-wife. Since there are sufficient incriminating materials against the accused, Sanjoy Podder in the case diary, I am not inclined to him at this stage on pre-arrest bail but considering all aspects, I am inclined to release the accused Ashalata Podder on anticipatory bail.