Partha Das vs State Of Tripura

Arindam Lodh, J

This is an application filed under Section 482 of the BNSS, 2023 for granting pre-arrest bail to the accused-applicant in connection with Dharmanagar Women PS case No.25 of 2024 registered under Sections 69 and 115(2) of the BNS Act, 2023.

Heard Mr. Koomar Chakraborty, learned counsel appearing for the accused-applicant. Also heard Raju Datta, learned PP appearing for the State-respondent.

In pursuance of the order dated 07.10.2024, today, both the accused-applicant, namely Sri Partha Das and the complainant have appeared before this Court. Sri Partha Das, the accused-applicant has expressed his willingness to marry the complainant. However, the complainant is not ready to marry him. The complainant has stated that she willingly accompanied the applicant to Dharmanagar and stayed there. However, the complainant has further stated that the accused-applicant had slapped her. In view of this, the matter does not come within the purview of Section 69 of the BNS, 2023.

In this circumstance, I am inclined to grant anticipatory bail in favour of the accused-applicant.

Accordingly, it is ordered that in the event of arrest, the accused-applicant, namely Sri Partha Das shall be released on bail on furnishing a bond of Rs.25,000/- (Rupees twenty five thousand) with one surety of like amount to the satisfaction of the arresting authority.

However, it is directed that the accused-applicant, namely, Sri Partha Das shall appear before the Investigating Officer once in a fortnight and he will cooperate with the process of investigation.

In terms of the above direction, the instant anticipatory bail application stands allowed and disposed.