RAMKRISHNA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Pal, learned counsel appearing for the accused-petitioners, namely, Sri Ramkrishna Debbarma, and Sri Ramchandra Debbarma as well as Mr. R. Datta, learned P.P., appearing for the State-respondent.

(2.) This is an application filed under Section 438 of the Code of Criminal Procedure, 1973 for granting pre-arrest bail to the accused-petitioners in connection with Taidu P.S. Case No.2019 TDU 013 registered on 16.07.2019 under Sections 120B/344/468/471/420 of the IPC.

(3.) The brief facts arising out of the complaint are that the complainant had a son, namely, Sri Uday Pandurang Sulankhe. In the complaint, the complainant has stated that his son got divorced but the reason has not been mentioned. In the bail application it is stated that the dissolution of the marriage between the deceased son and his wife was occurred due to the illicit relation between the complainant and his wife. Resultantly, the deceased-Uday Pandurang Sulankhe got heavily frustrated and out of frustration, he got addicted to liquor and said deceased started to stay at Navi Mumbai at his own house separated from his father who used to live in Mumbai. The father-complainant is a retired police officer.