KARTICK KUMAR SHIL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS is an application under Section 438 of Cr. P. C. for grant of pre arrest bail in favour of the accused applicants as they are apprehending arrest in connection with written complaint (not registered as FIR) lodged by Smt. Rupali Baul (Shil) with O/c of Ranirbazar Police Station.

(2.) HEAR Mr. Somik Deb, learned counsel for the accused applicants.

(3.) THE case of the present applicants in brief is that on 9. 10. 2005 the applicant No. 1 Shri Kartick Kumar Shil was married to Smt. Rupali Baul (Shil) and after the marriage both of them were leading their conjugal life in the parental house of the applicant No. 1. As there was pressure on the applicant No. 1 from the side of his wife Rupali, he had to proceed in a separate mess in a rented accommodation leaving his other inmates of the parental house. And his wife, Rupali developed relationship with diverse male persons and as a result suspicion arose in the minds of the applicant No. 1 and as he raised objection to the activities of his wife, she made a complaint against the complainant No. 1 along with other inmates of his family. Levelling unfounded accusations against the applicants a complaint was lodged by his wife Rupali, complainant, with the O/c Ranirbazar P. S. under Section 498-A, which was subsequently withdrawn by the complainant herself as there was some sort of settlement between the family members of both applicant No. 1 and the complainant wife. Thereafter, the applicant No. 1 proceeded to his in-laws' house to take his wife, Rupali, being accompanied by his maternal uncle but Rupali refused to come back.