BOUDHAYAN KUMAR NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. B. Poddar, learned counsel appearing for the applicants. Also heard Mr. R. Datta, learned P.P. appearing for the State.

(2.) That the present application U/S 482 of BNSS has been preferred before this Court seeking the grant of anticipatory bail in favour of Applicant No. 1, Master Boudhayan Kumar Nath, minor aged about 14 years, and Applicant No. 2, Sri Biplab Kumar Nath, aged about 52 years, in connection with FIR No. 2025 NCC 082 dtd. 9/12/2025, registered at Capital Complex Police Station, West Tripura, for the alleged offences under Ss. 305(a), 324(2), 351(1), 117(2), 317(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, apprehending arrest.

(3.) In a nutshell, the prosecution case as unfolded from the FIR, is that, the complainant Smt. Seba Mukharjee, is the mother of the victim Sharmistha Mukharjee and the accused Sri Biplab Kumar Nath, applicant herein is the husband of the victim and the accused, Sri Boudhayan Kumar Nath, applicant herein is the son of the victim and a juvenile in conflict with law. As per the FIR version, the accused Sri Biplab Kumar Nath (A2) used to instigate his son Sri Boudhayan Kumar Nath (A1) to torture the complainant and the victim and consequent to such instigation, the accused Sri. Boudhayan Kumar Nath had subjected the complainant and the victim to physical and mental torture. It has been contend that the victim had made a GD entry at the NCC PS narrating about the persistent torture being meted out to her by the accused- Sri. Boudhayan Kumar Nath consequent upon instigation of the accused- Sri Biplab Kumar Nath. The accused- Sri. Boudhayan Kumar Nath had also broke open the victim's almirah locker and had stolen away gold ornaments and other valuables and handed over the stolen articles to the accused- Sri. Biplab Kumar Nath.