ABDUL SATIR HOSSEN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This pre-arrest bail application under Sec. 482 of BNSS is filed for granting bail to the accused-applicant namely Abdul Satir Hossen in connection with West Agartala Women P.S. Case No.5 of 2025 under Sec. 85/117(2)/109(2) of BNS, 2023.

(2.) Heard Learned Counsel Mr. S.B. Debnath appearing on behalf of the accused-applicant and also heard Learned P.P. Mr. Raju Datta appearing on behalf of the State-respondent. As ordered earlier Learned P.P. has produced the CD today before this court today.

(3.) The prosecution case in short is that about 14/15 years back the marriage of the victim who is the sister of the complainant/informant was held with the accused-applicant Abdul Satir Hossen and out of their wedlock they blessed with a son namely Sakkir Ahmed who is presently aged about 8 years. After the marriage the accused-applicant subjected the victim both physical and mental cruelty and due to constant torture the victim was compelled to leave her matrimonial home and took shelter at her sister's house at Mayla Khoila under West Agartala P.S. On 13/2/2025 the accused-applicant came to the residence of the sister of the victim at Mayla Khoila and severely assaulted the victim with iron rod resulting which the victim had sustained grievous injuries on her person and she also sustained fracture injuries with profuse bleeding and fainted at the spot. Immediately she was taken to IGM Hospital from where she was referred to the AGMC and GBP Hospital, Agartala for her better treatment and accordingly the complainant laid the FIR to O/C, West Agartala, Women P.S. and pursuant to that this present case is registered.