JAMAL HOSSAIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Learned Senior Counsel, Mr. D. Bhattacharya assisted by Learned Counsel, Mr. Samar Das and Learned Counsel, Mr. Soumyadeep Saha is present for the accused-in-custody. Learned P.P., Mr. Raju Datta is present on behalf of the State-respondent.

(2.) As ordered earlier, Learned P.P. has produced the Case Diary and we have already received the record from the concerned Learned Jurisdictional Magistrate.

(3.) Taking part in the hearing, Learned Senior Counsel first of all drawn the attention of the Court that in this case admittedly the victim is minor but she had love affair with the accused-in-custody for which the accused and the victim got married with each other and by this time, she delivered one issue on 30/12/2023.