AJIT NAMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Mahajan, learned counsel appearing for the petitioners as well as Mr. A. Roy Barman, learned Addl. PP appearing for the State-respondent.

(2.) This is an application filed under Sec. 438 Cr.P.C. for granting anticipatory bail to the accused petitioners, namely, Sri Ajit Nama, Sri Haradhan Nama and Smt. Jharna Nama who are apprehending arrest in connection with Bishramganj PS case no. 23 of 2019 under Sec. 498(A)/ 325 of the IPC.

(3.) The allegations as surfaced in the FIR is that one Smt. Supriya Das (Nama) was subjected to torture on demand of dowry by the accused petitioners.