LAYLA BIBI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application filed under Sec. 482 of the BNSS, 2023 for granting anticipatory bail to the accused-applicants in connection with Dharmanagar Women PS case No.23 of 2024 registered under Ss. 85/80/3(5) of the BNS Act, 2023.

(2.) Heard Mr. Pujan Biswas, learned counsel appearing for the accused-applicants. Also heard Raju Datta, learned PP appearing for the State-respondent.

(3.) Taking note of the post-mortem report and the allegations levelled in the complaint lodged by the complainant, prima facie, I am of the view that the matter requires more investigation about the cause of death of the deceased wife of Jabbar Miah, accused-applicant no.4 herein. Post-mortem report does not show that just before her death, she was subjected to physical torcher. There is ligature mark on the neck of the deceased who died out of hanging.