LAXMI TANTI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the accused-applicant. Also heard Mr. S. Ghosh, learned Addl. P. P. appearing for the respondent-State.

(2.) This is an application filed under Sec. 439 of Cr.P.C. for granting bail to the accused in connection with Bodhjungnagar P.S. Case No.2023 BJN 050 dtd. 18/7/2023 under Ss. 420/376(2)(n)/343 of IPC.

(3.) From the complaint itself it appears that both the complainant and the accused had enjoyed the conjugal life. The complainant was also a participant to the alleged marriage through affidavit. The complainant visited the place where the accused had taken her and decided to stay with him.