SUKHESH BISWAS ALIAS MITHUN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Applicant, who is facing trial for allegedly having committed murder of his wife, seeks bail on two grounds; (a) the other co-accused stands released on bail and (b) he is in custody for more than 115 (one hundred and fifteen) days.

(2.) In relation to death of Smt. Rinku Datta(Biswas), wife of the accused, police registered Case No.2018/KHW/114 at Police Station, Khowai, under Ss. 498A/302/34 of IPC. This was on 30/9/2018 when the accused-husband and the other co-accused i.e. his real brother and mother namely, Sri. Subhra Biswas and Smt. Krishna Biswas were arrested.

(3.) It is a matter of record that Smt. Krishna Biswas stands released on bail vide order dtd. 29/1/2019 passed by a Sessions Judge, Khowai, in Case No.ST(T-1)30 of 2018 titled as The State of Tripura v. Sri Sukesh Biswas and others and subsequently, vide order, dtd. 22/2/2019, passed by this Court in B.A. No.02/2019 titled as Sri Subhra Biswas alias Manti v. The State of Tripura, co-accused Sri Subhra Biswas also stands released.