RAJIB DEB 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 who is in serious apprehension that he may be arrested by the police in connection with Sonamura PS case No.2024 SNM 072 registered under Ss. 85/80/49 of the BNS Act, 2023.

(2.) Heard Mr. Subrata Sarkar, learned senior counsel assisted by Mr. K. D. Singha, learned counsel appearing for the accused-applicant. Also heard Raju Datta, learned PP appearing for the State-respondent.

(3.) The prosecution story is that after marriage, the accused-applicant along with other in-laws were demanding so many articles including a cash amount of Rs.1,00,000.00 (rupees one lakh) for purchasing a bike from the daughter of the complainant. It is stated in the FIR that the complainant, i.e. the mother of the deceased, had paid Rs.1.00 lakh to the accused person due to his constant pressure and mental torcher upon her daughter, but inspite of the amount, the demand from the accused person did not stop. The complainant had received information in the intervening night of 27/7/2024 and 28/7/2024 at about 03.00 hours that her daughter committed suicide by consuming poison and died at the night of 27/7/2024. Thereafter, the complainant lodged a complaint against the accused-husband, Sri Rajib Deb.