BIJOY KISHORE MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. B Debbarma, learned counsel appearing for the petitioner as well as Mr. N Choudhury, learned GA appearing for the respondents No. 1-4. This court is persuaded to issue notice on the remining respondents in view of the decision that would hand down.

(2.) Mr. Mangesh Patari, Sub-Inspector of Police, posted at East Agartala Police Station, who is investigating East Agartala PS Case No-2018 EAG 204 U/S 384/511 of IPC is present in person on his own -----.

(3.) Having interacted with the said officer, it appears that certain information from the daughter of the petitioner, namely, Ms. Susmita Majumder was felt required in connection with the said police case. It has been stated by the said Investigating Offer that if a scope of further examination for about 2(two) hours, be provided, "the suspicious circumstance", as noted in the written instruction, may be explained by Ms. Susmita Majumder, the daughter of the petitioner.