AMAR PAUL Vs. AKASH PAUL

JUDGEMENT

(1.) Heard Mr. Subrata Sarkar, learned senior counsel assisted by Ms. N. Debbarma, learned counsel appearing for the accused-applicant. Also heard Mr. S. Debnath, learned Addl. P.P. appearing for the respondent-State.

(2.) Accused-applicant has been arrested in connection with R.K. Pur (Women) P.S. Case No.63 of 2023 registered under Ss. 498(A)/325/109 of the IPCand added Ss. 307/376(n) of IPC read with Sec. 6 of POCSO Act and Ss. 10 and 11 of Child Marriage Act, corresponding to Special (POCSO) 23 of 2023 pending in the Court of learned Special Judge, Gomati Judicial District, Udaipur.

(3.) One Sima Das (Chakrabory) had lodged a complaint on 8/9/2023 against the accused-applicant to the Officer in-Charge R.K. Pur (Women) P.S, Gomati District, Tripura stating inter alia that her daughter had socially married to accused-applicant, namely Sri. Akash Paul on 8/12/2022. Since their marriage, they were living their conjugal life happily and peacefully, but after few days it is alleged that with the ill advice of mother-in-law, the accused-applicant started to torture the victim girl on demand of money and gold ornaments to be brought from her parental home. It is further alleged that on last 6/9/2023, in the evening at about 4:00 p.m., both the accused-applicant and his mother restrained the daughter of the complainant in a class room and assaulted her by fist, kick and blows on her person for which she sustained injuries, and demanded Rs.1.00 lakh which she had to bring from her parental house. Subsequently, the victim girl had taken shelter in her parental house.