SUMAN DAS Vs. STATE OF TRIPURA
LAWS(TRIP)-2019-8-16
HIGH COURT TRIPURA
Decided on August 06,2019

Suman Das Appellant
VERSUS
STATE OF TRIPURA Respondents

JUDGEMENT

Arindam Lodh, j. - (1.)Heard Mr. S. Saha, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.
(2.)The petitioner, namely, Sri Suman Das has filed this application under section 438 Cr.P.C. who is wanted in connection with Airport PS case no. 23 of 2019 under sections 376/417/323 of the IPC.
(3.)Mr. S. Saha, learned counsel appearing for the petitioner has submitted that virtually the petitioner was ready to marry the victim lady but, it was subsequently revealed that the victim lady had married earlier with another person and out of that wedlock, the lady had given birth of a child.
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