SANDHYA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) The habeas corpus petition is filed by the mother of one Kalpana Das. She seeks custody of Kalpana Das 's minor child Master Biswajit Nama aged about 3 years, who is shown as respondent No.7 in this petition. This prayer arises in the following background.

(3.) Kalpana Das was married to one Sri Ajit Nama, respondent No.6 herein on 4th June, 2015. Kalpana gave birth to a male child, Biswajit Nama in the year 2016. Kalpana received serious burn injuries on 31st December, 2018 and succumbed to such injuries shortly thereafter. The petitioner filed the First Information Report before the concerned police station alleging that Kalpana was frequently harassed and treated with cruelty by her husband and other members of his family including Kalpana 's father-in-law and mother-in-law during the short span of her marriage. She cited instances of such alleged treatment. She further alleged that her daughter was set on fire after pouring kerosene by her husband and other members of the family. The allegations against the husband and other co-accused thus involved commission of offences punishable under Sections 498A, 304B read with Section 34 IPC.