SOHARAB HOSHAIN (BILTU) ALIAS SURAB HOSSEN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. AK Pal, learned counsel appearing for the accused-petitioner as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused-petitioner, who is wanted in connection with East Agartala Women PS case No. 17 of 2020 under sections 498(A)/325/354/307/34 of the IPC.

(3.) The wife of the accused-petitioner had lodged a complaint against her husband i.e. the accused-petitioner stating inter alia that on different occasions he had attempted to kill her and lastly on 23.01.2020, he along with other inmates had severely tortured the complainant. The accused-petitioner also had throttled her with an intention to kill her. There was a village meeting and in the said meeting the accused-petitioner was directed not to inflict torture upon the wife-complainant.