JHUMA ROY (SARKAR) Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Arijit Bhowmik, learned counsel appearing for the petitioners as well as Mr. B. Chowdhury, learned PP and Mr. D. Sharma, learned Addl. G.A. appearing for the respondents.

(2.) This court is confronted with heart-renting tale. The daughter of the petitioner No.2 has been reported to have raped and now she is pregnant having the intrauterine fetus of eighteen weeks and eleven days as per the Ultra Sonography Report [Annexure-3 to the petition]. The daughter of the petitioner No.2 (the victim) is only 12 years of age as it is evident from the birth certificate dtd. 1/6/2007 that the daughter of the petitioner No.2 was born on 19/5/2007.

(3.) In respect of the said occurrence, West Agartala Women's P.S. case No.2019 WAW007 has been registered under Sec. 376(2)(i)(n)/506 of the IPC on complaint of the petitioner No.2.