DEBABRATA MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ld. Counsel, Mr. Janardhan Bhattacharjee for the applicants and Ld. Addl. PP, Mr. R. Saha for the state.

(2.) The application for pre-arrest bail under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita (for short-'BNSS'), 2023 is submitted by the accused Debabrata Majumder and Haradhan Majumder in connection with West Agartala P.S. Case No. 2025/WAG/124 registered under Ss. 118(2)/331(6)/351/305/3(5) of Bharatiya Nyaya Sanhita(for short -'BNS')2023.

(3.) The FIR was lodged by one Babul Majumder that on 20/10/2025 at about 8 PM, he along with his sons, daughter in law, brother of daughter-in-law went to enjoy Kali Puja at Majumder Para and there they also bursted certain crackers. Concerning that issue, the 7 accused persons named in the FIR physically assaulted his sons and again in the night at around 10.00 PM, said accused persons illegally entered into their house by breaking the door and physically assaulted him, his daughter-in-law and brother of said daughter-in-law. They also outraged her modesty by pulling her wearing apparels and at the time of return, they took away one mobile phone, one gold chain and cash of Rs.30,000.00 which was kept in the suit-case. Thereafter, they got treatment at IGM Hospital, Agartala.