DHANANJOY TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P.K.Biswas, learned Sr. counsel assisted by Mr. P. Majumder, learned counsel for the accused-petitioner as well as Mr. B. Choudhury, learned P.P. for the State-respondent.

(2.) On the basis of a complaint, the instant anticipatory bail application has been filed by the accused-petitioner Sri Dhananjoy Tripura, who is wanted in connection with East Agartala Women P.S. Case No. 19/2019, registered under Ss. 417/376 of IPC.

(3.) One Miss Sumi Debbarma, lodged a written complaint on 19/5/2019 to the O.C. of Mandai Police Station complaining that on the basis of proposal of love and marriage, she agreed and surrendered her body to the sexual desire of the accused-petitioner.