RINA SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel for the applicants. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.

(2.) On serious apprehension of arrest in connection with East Agartala Women PS case No. 041 of 2024 registered under Ss. 85/103/3(5) of the BNS, 2023, the applicants had jointly approached this court by filing the instant application under Sec. 482 of BNSS, 2023, for enlarging them on pre-arrest bail.

(3.) As per the complaint, the daughter of the complainant was given into marriage with Sanjit Saha and after the marriage she was tortured by her husband as well as by her inlaws and on the alleged date of the incident, his daughter was severely beaten by the applicant-accused persons and the accused persons had killed her by forcibly administering poison into her mouth.