PARTHA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application filed under Sec. 482 of the BNSS, 2023 for granting pre-arrest bail to the accused-applicant in connection with Dharmanagar Women PS case No.25 of 2024 registered under Ss. 69 and 115(2) of the BNS Act, 2023.

(2.) Heard Mr. Koomar Chakraborty, learned counsel appearing for the accused-applicant. Also heard Raju Datta, learned PP appearing for the State-respondent.

(3.) In pursuance of the order dtd. 7/10/2024, today, both the accused-applicant, namely Sri Partha Das and the complainant have appeared before this Court. Sri Partha Das, the accused-applicant has expressed his willingness to marry the complainant. However, the complainant is not ready to marry him. The complainant has stated that she willingly accompanied the applicant to Dharmanagar and stayed there. However, the complainant has further stated that the accused-applicant had slapped her. In view of this, the matter does not come within the purview of Sec. 69 of the BNS, 2023.