LAYLA BIBI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Biswas, learned counsel appearing for the applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.

(2.) Apprehending arrest in connection with Dharmanagar Women PS case No. 0023 of 2024 registered under Ss. 85/80/3(5) of the BNS, 2023, the applicants, namely, Layla Bibi, Abdul chattar Miah, Lakhi Begam and Jabbar Miah, have filed by the instant pre-arrest bail application under Sec. 482 of BNSS, 2023.

(3.) In the complaint, it is alleged that the daughter of the complainant was married to Jabbar Miah and since after marriage the applicants herein tortured her on demand of money. It was further alleged that the accused persons had killed her daughter since her daughter since her daughter failed to fulfill their illegal demand.