DUDHANEHAR BEGAM ON BEHALF OF ACCD. RIPAN MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application filed by the petitioner under Section 439 of CrPC praying for granting of bail to the accused persons namely Ripan Miah and Saddam Hossain, in connection with Teliamura P.S. Case No. 2020 TLM 079 corresponding to Special (POCSO) 10 of 2020.

(2.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner as well as Mr. R. Datta, learned P.P. appearing for the State-respondent.

(3.) Briefly stated, a complaint was lodged by the victim that she was gang raped by some persons at a secluded place. On receipt of the complaint, the O.C. of Teliamura P.S. had registered an FIR and arrested some of the accused persons. However, two principal accused persons had fled away to Bangladesh. The allegation against the present accused persons, namely, Ripan Miah and Saddam Hossain is that they helped the two accused persons to cross the Indo-Bangla border. There is no allegation that the present accused persons had any role behind the commission of the heinous crime like gang rape of the minor girl.