UTTAM DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This present application has been filed under Sec. 438 of the Code of Criminal Procedure for granting the accused pre-arrest bail to the Juvenile in conflict with the law in connection with West Agartala Women Police Station Case No.36 of 2023 under Ss. 366(A)/376(3)/323/34 of IPC and Sec. 04 of POCSO of 2012 which is pending before the Ld. Addl. Session Judge, Court No.3, West Tripura, Agartala.

(2.) The brief facts of this case is that the mother of the victim lodged the above mentioned complaint to the O/C West Agartala Women P.S. alleging inter alia that the accused-petitioner herein who is a juvenile kidnapped her minor daughter on 4/6/2023. After kidnapping her he forcibly married her in Udaipur Matarbari Temple and then committed intercourse on her and spread the some picture of her daughter in social media and committed mental torture upon her daughter. Further the guardian of the accused also bit up her husband, son and other relatives.

(3.) Heard Mr. D. Datta, learned counsel appearing for the petitioner as well as Mr. R. Datta, learned P.P., appearing for the respondent-State.