LITAN SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under Section 438 Cr. P.C was first considered on 04.06.2021 when after hearing the parties at length the following order was passed:

(2.) The accused applicant Litan Saha is the husband of the complainant and co-accused applicant Smt. Manika Saha is her sister-in-law (husband's sister).

(3.) This case has been registered on the basis of the written Fir lodged by Smt. Beauti Saha at West Agartala Women P.S on 30.04.2021 alleging, inter alia, that her accused husband Litan Saha used to commit torture on her for dowry right from the beginning of their marital life. On 29.04.2021 the accused husband assaulted the complainant and tried to kill her by throttling. Their eleven years old daughter came forward and saved her mother.