BRAJENDRA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Bhowmik, learned counsel appearing for the petitioners who are wanted in connection with East Agartala Women PS case No. 09 of 2019 under Ss. 376/417/420/506/34 of IPC. Also heard Mr. B. Choudhury, learned PP appearing for the State-respondent.

(2.) Both the petitioners herein are the parents of the principal accused, Animesh Debbarma. The allegation is that Sri Animesh Debbarma raped the victim girl on many occasions while she was prosecuting her studies in Women's college and used to stay in a rented house at Agartala. Out of their love affairs, one baby was also born who at present is aged about 1 1/2 years. The FIR was lodged on 19/2/2019 with the Officer-in-Charge of East Agartala Women police station, as stated above. The allegation against the petitioners are that they were pressuring the boy i.e. Animesh Debbarma, not to marry the victim girl.

(3.) Mr. A. Bhowmik, learned counsel appearing for the petitioners submits that the principal accused Animesh Debbarma has been in custody for more than 30 days relating to the said case and at present an application under sec. 439 Cr.P.C. is pending before the competent court.