OMPRAKASH DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Mr. A. Roy Barman, learned Additional Public Prosecutor, after perusing the Case Diary states that as of date, no concrete evidence has come against the accused, indicating his direct/indirect involvement or inculpable acts in relation to the crime in question.

(2.) It is seen that on 2/3/2019, in relation to an un-natural death of a lady, an FIR stood registered on 3/3/2019, at Police Station - Teliamura under Ss. 498A/302/34 IPC.

(3.) The crime is in relation to a dowry death. The record reveals that the present bail applicant is the elder brother of the accused-husband and is residing separately. Also he is a Government servant and save and except for the familial relationship, has no other association with his brother. Death took place after 8 years of marriage. From the wedlock, there are two children, who are now being taken care of by a lawful guardian.