MRITTIK MAJUMDER ON BEHALF OF ACCD. HIRALAL MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. PK Biswas, learned senior counsel assisted by Mr. T. D. Majumder, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) In the instant case, the victim who was the wife of the accused-person died on 29.09.2019. A complaint was lodged by the accused-person against some unknown persons. In the complaint, the complainant had categorically stated that he was an employee of Natunbazaar brick kiln Industry.

(3.) On the basis of that complaint, the Officer-in-Charge of RK Pur PS registered an FIR vide RK Pur PS case no. 2019/RKP/151 under Sections 302/376 of the IPC. In course of investigation, the investigating agency had seized the mobile phone of the accused-person on 02.10.2019. The police received the report of Tower location Analysis on 04.10.2019.