RUNA PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner Smti Runa Paul, wife of Shri Susanta Dey of Tezpur and daughter of Shri Krishna Chandra Paul of Najirani Bari, Jorhat, Assam for quashing the orders dated 9/5/2009 and 11/5/2009 passed by the learned Chief Judicial Magistrate, West Tripura, Agartala in connection with West Agartala P.S. GD Entry No. 640 dated 8/5/2009 in connection with Tezpur P.S. Case No. 377 of 2009 under Section 366 of IPC whereby and whereunder she was sent to the custody of Rashtriya Mahila Ashram, Abhoynagar, Agartala against her will.

(2.) Heard Mr. S. Talapatra, learned senior counsel, assisted by Mr. K. Indu, learned counsel for the petitioner and Mr. A. Ghosh, learned Addl. Public Prosecutor for the respondent State.

(3.) Considering the nature of the case and as agreed to by the learned counsel of both sides, this writ petition is taken up for final disposal at the motion stage itself.