DHANANJOY TRIPURA Vs. SUMI DEBBARMA

JUDGEMENT

(1.) On the basis of written complaint dated 19th May, 2019, an FIR was registered at East Agartala Women P.S. Case No.19/2019, under Sections 417/376 IPC, and Section 4 of the Dowry Prohibition Act, 1961.

(2.) The complainant being Smt. Sumi Debbarma and the accused being Sri Dhananjoy Tripura, both as petitioners in the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, seek quashing of the very same FIR.

(3.) It is a matter of record that anticipatory bail filed by the first petitioner namely, Sri Dhananjoy Tripura was rejected by the learned Single Judge of this Court on 31st May, 2019 in A.B. No.45 of 2019 titled as Sri Dhananjoy Tripura Versus The State of Tripura for the reason that the investigation was at premature stage and it was to be ascertained as to whether petitioner No.2, namely, Smt. Sumi Debbarma had surrendered her chastity on the basis of misconception of fact in his favour or not.