PARTHA DAS Vs. STATE OF TRIPURA

JUDGEMENT

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

(2.) Apprehending arrest in connection with Dharmanagar Women PS case No. 25 of 2024 registered under Ss. 69/115(2) of the BNS, 2023, the applicant, namely, Partha Das, has filed by the instant pre-arrest bail application under Sec. 482 of BNSS, 2023.

(3.) In the complaint, it is alleged that the applicant on false assurance of marriage had sexual intercourse with the complainant-victim.