PRABIR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Datta, learned counsel appearing for the applicant as well as Mr. R. Datta, learned P.P. appearing for the State.

(2.) This is an application under Sec. 438 of Cr.P.C. for releasing the accused petitioner on bail in the event of his arrest by the police in connection with Kamalpur P.S. Dhalai Tripura Case No.2022 KMP 064 under U/S 306/34 of the IPC registered against the accused petitioner on 6/11/2022.

(3.) The brief fact of the case is that the daughter of the complainant has been in love affairs with the accused since last two years and they were on good relationship. Suddenly, the marriage of the accused got settled at another place. When the victim asked the accused the reason why the marriage was fixed at another place, accused told the victim to die and even abused her in foul language and also informed her that the accused will not meet and he will not marry her. Not only the accused but his parents also abused the victim through mobile phone and said that if she even try to meet their son then she would killed by the outsider. The victim being unable to bear the words of the accused person and his parents, she committed suicide by hanging herself in her house on 5/11/2022 at about 12o'clock in the night. After that, a written complaint was registered by the father of the victim in connection with Kamalpur P.S. Dhalai Tripura Case No.2022 KMP 064 under U/S 306/34 of the IPC was registered against the accused petitioner and separate ejahar have been received in connection with the said case.