NAYANMONI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. D. Ghosh, learned counsel for the accused-petitioner and Mr. K.K. Parasar, learned Addl. PP for the State/respondent.

(2.) This bail application has been filed by the accused-petitioner, namely, Nayanmoni Das seeking bail in connection with Khetri P.S. Case 180/2021 under Ss. 498(A)/306 of the IPC. The accused-petitioner was arrested on 19/8/2021 and since then she has been in custody.

(3.) The learned counsel for the petitioner submits that the accused-petitioner and the informant are husband and wife. Because of livelihood the accused- petitioner had to proceed to Kerala in search of employment. During the absence of the petitioner, some differences had cropped up between the mother-in-law, other relatives and the informant. However, the allegations made in the FIR are totally false. The learned counsel for the accused petitioner submits that there was no torture as alleged and further more the allegations that the petitioner and his relatives had forced her to attempt to commit suicide is totally false. The learned counsel for the petitioner has referred to page-26 of the bail petition to submit that in this connection an FIR had also been lodged by his grandmother of the petitioner against the present informant and her father which is registered as Khetri P.S. Case No. 182/2021 under Ss. 420/421/422/294/341 of the IPC. .