SUJIT SARKAR Vs. SABITA SARKAR

JUDGEMENT

(1.) Heard Mr. Subrata Sarkar, learned senior counsel assisted by Mr. K.D. Singha, learned counsel appearing for the accused-applicant. Also heard Mr. S. Ghosh, learned Addl. P.P. appearing for the respondent-State.

(2.) This is an application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying for granting bail to the accused namely, Smt. Sabita Sarkar (Das), who was arrested in connection with R.K. Pur Women Police Station case No.2024 WEA 041 for committing offences punishable under Ss. 85/103(1)/3(5) of BNS.

(3.) Mr. Sarkar, learned senior counsel for the accused has submitted that the deceased, the mother-in-law as well as the husband of the deceased are all nurses serving under the Government of Tripura. The accused person namely, Smt. Sabita Sarkar (Das) has been in custody for allegedly being involved in the crime. Mr. Sarkar, learned senior counsel has submitted that from the Attendance Register it comes to fore that on the date of the incident, the accused namely, Smt. Sabita Sarkar (Das) was on duty in the Gomati District Hospital.