MADAN DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This pre-arrest bail application is filed by the petitioner, Sri Madan Debbarma in connection with Melaghar P.S. Case No.021/2025 under Sec. 74 of BNS, 2023 read with Sec. 8 of POCSO Act.

(2.) Heard Mr. P. Sen Chowdhury, Learned counsel assisted by Mr. S. Saha, Learned counsel appearing on behalf of the petitioner and also heard Learned P.P., Mr. R. Datta appearing on behalf of the State-respondent.

(3.) At the time of hearing, Learned counsel appearing on behalf of the petitioner first of all drawn the attention of the Court that the petitioner has come from a very prestigious family and he is now posted as Head Master of Mohanbhog English Medium School, Melaghar under P.S. Sonamura and his wife is also Head Mistress and his other family members are also well educated. He has further submitted that an FIR is laid by one Sandhya Rani Jamatia on 2/5/2025 to Melaghar P.S. against him raising some allegation that the present petitioner committed out raging the modesty of her daughter and on the basis of the FIR this case was registered and the present petitioner being apprehended of arrest has filed this pre-arrest bail application before this Court.