ANANTA BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Kar Bhowmik, learned senior counsel assisted by Mr. A. Bhattacharjee, learned counsel appearing for the petitioner. Also heard Mr. P.K. Biswas, learned senior counsel assisted by Mr. P. Majumder, learned counsel and Mr. S. Ghosh, learned Addl. P.P. appearing for the respondents.

(2.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), read with Article-226 of the Constitution of India to quash the orders dtd. 4/8/2021 (Annexure-10) and 20/8/2021 (Annexure-11) passed by the learned Additional Sessions Judge, West Tripura, Agartala, Court No. 5.

(3.) The facts which set the criminal law in motion, in short, are that on 7/6/2019, the father of the petitioner namely, Alok Banik lodged a written ejahar to the O.C. Amtali P.S. to the effect that three months prior to the lodging of FIR, on 13/3/2019 his daughter, the petitioner herein was married with Dr. Satyajit Das, respondent No. 2. After the marriage, the respondent No. 3 i.e. the mother-in-law started torturing her in various ways. On 6/6/2019, the torture became unbearable for her and the family members of her in-laws attempted to murder her by administering excess medicine at around 9.00 pm. The family members tried to destroy the original fact and informed them on 7/6/2019 around 9.00 am that she was suffering from food poisoning. The son in law did not attend his wife for better treatment from which it was clear that he was also involved with the matter. The daughter of the informant was lying admitted in ICU of TMC Hospital, Hapania.