SHYAMAL MALAKAR Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) This is an application for grant of anticipatory bail filed by the applicant, Sri Shyamal Malakar in respect of FIR No. 0005 of 2016 registered with Police Station Pecharthal against the applicant under Sec. 498A IPC.

(2.) The applicant had moved the Sessions Judge, Unakoti, Kailashahar for grant of bail but he has rejected the bail application and while doing so he has observed as follows:

(3.) I am clearly of the view that the learned Sessions Judge should have avoided making the observations made therein. At the stage of grant of bail, the learned Sessions Judge was not go into the merits whether the applicant had an illicit relationship or not?