PUJA NATH BHOWMIK Vs. ANKUR DEY

JUDGEMENT

(1.) Heard Mr. S. Rahaman, learned counsel appearing for the petitioner. Also heard Mr. Ratan Datta, learned PP appearing for the respondent-State and Mr. DC Roy, learned counsel appearing for the accused-respondent.

(2.) This is an application filed under Sec. 439(2) of the Code of Criminal Procedure for cancelling the bail granted to the accused-respondent vide order dtd. 20/8/2022 passed by the learned Judicial Magistrate, 1st class, Court no. 1, Agartala, West Tripura, in connection with West Agartala Women PS case no. 2022 WAW 013 registered under Ss. 417/376/323/506 IPC and Sec. 66(D)/67 of the IT Act.

(3.) Having gone through the records, I find this is an unfortunate case where the benefit of granting bail is being misused. It is brought on record that even from the jail custody, the accused-respondent used to threaten the defacto-complainant, the petitioner herein.