Tripura High Court
Krishna Majumder On Behalf Of Accd. ... vs State Of Tripura on 10 December, 2018
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
BA 146/2018
Krishna Majumder on behalf of accd. Sudhan Nama
----Petitioner(s)
Versus
State of Tripura
----Respondent(s)
For Petitioner(s) : None
For Respondent(s) : Mr. A. Roy Barman, Addl. PP
HON'BLE MR. JUSTICE ARINDAM LODH
Order
10/12/2018
None appears for the petitioner. Heard Mr. A. Roy Barman, learned Additional PP appearing for the State-respondent. At the outset Mr. Roy Barman, learned Additional PP submits that the case has been registered u/s 498A/325/307/34 of IPC. The accused is the husband of the victim wife. Mr. Roy Barman, learned Addl. PP further submits that the accused has been in jail custody w.e.f. 20.10.2018 and fairly submits that the petitioner may be released on interim bail with some direction. Mr. Roy Barman, learned Addl. PP has produced the case diary.. I have gone through the case diary. I find that there is an allegation of physical and mental assault and ill treatment towards the victim wife but, there is no specific date and time of such torture inflicted by the accused husband.
Having considered the allegation leveled against the accused, in my opinion the accused may be enlarged on interim bail till 20.12.2018. Accordingly, the accused, Sudhan Nama shall be released on bail on furnishing a bail bond of Rs. 50,000/- supported by one surety of the like amount to the satisfaction of the Chief Judicial Magistrate, Page 2 of 2 West Tripura, Agartala. It is further directed that the accused shall appear before the Investigating Officer as and when required and shall co-operate with the investigation of the case.
Simultaneously, this court wants to deal disputes highlighted in this petition with human touch and thus, the Investigating Officer is directed to produce the accused Sudhan Nama and his wife, the complainant before this court on 20.12.2018 at 2.00 pm. On that date, this court shall take an endeavour to resolve the dispute between the husband and the wife that has been cropped up between them and to make their marriage working.
List the matter on 20.12.2018.
Copy of this order be supplied to the learned counsel appearing for the parties.
JUDGE Saikat