GOPA DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In Hindu mythology, it is believed that marriages are decided in the heaven but only performed on the earth. It is also said that marriages are not only union of brides and grooms but melting of their hearts and souls. However, going by the increasing graph of divorces and that too within a short span of marriage life, the aforesaid belief and saying have become myth and no longer stand true in these days. The case is hand can be cited as a classic example of disproving the old adages.

(2.) The respondent No. 2 Smt. Sangeeta Dev's marriage was solemnized with the accused Siddhartha Dev on 19.9.06 at Agartala as per Hindu rites and customs. After staying for few days at the in-law's house at Udaipur, the couple went to Delhi where the husband had a job. In the last part of November, 2006 i.e. within a period of two months, the prosecutrix came to her parents' house at Agartala on the pretext of seeing her father who was hospitalized due to fracture on his hip. From the complaint petition, it does not appear that complainant ever returned to Delhi, where her in-laws also went to stay with her husband. However, she went to stay in her in law's house at Udaipur.

(3.) From the complaint dated 12.1.08, which was allegedly submitted by the same complainant at Jadavpur Police Station, Kolkata, it appears that on her insistence, the husband gave up his job at Delhi and arranged a new job at Kolkata where the complainant resumed her marital relationship, although this relationship came under cloud within weeks of its take off. The final separation took place in the first week of April, 2008.