MANTI NATH (NAHA) Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under Section 439 Cr. P.C has been filed on behalf of accused Samir Naha who is in jail since 3.4.2021 in Dharmanagar Women P.S Case No. 13 of 2021 registered under Section 376(2)(n) IPC and Section 6 of the POCSO Act.

(2.) Case was lodged against the accused by Smt. Rakhi Chakraborty, Superintendent of Sanghadeep, a Child Care Institution run by Child Line(NGO) by filing an FIR with the Officer-in-charge of Dharmanagar women police station on 3.4.2021 wherein the informant alleged that the victim who was admitted in the said child care institution alleged to her that she was raped by the accused seven times and the last of such incidents occurred on 27.01.2021.

(3.) Said FIR of Smt. Rakhi Chakraborty was registered as Dharmanager Women P.S Case No. 13 of 2021 under Section 376(2)(n) IPC and Section 6 of the POCSO Act and during investigation of the case accused was arrested on 3.4.2021 and lodged in jail.