SHYAMAL BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. H. Debnath, learned counsel appearing for the accused-petitioner as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused-petitioner, who is apprehending arrest in connection with West Agartala Women PS case no. 44 of 2019 under Sections 498A/506/34 of the IPC.

(3.) Mr. Debnath, learned counsel appearing for the accused-petitioner has submitted that the complainant, Smt. Jayashree Paul, is the legally married wife of the accused-petitioner. After a few days of their marriage, it became difficult for her to lead a peaceful conjugal life and as a result, she left the company of her husband i.e. accused-petitioner herein, and took shelter in her father's house. Her allegation is that, she was subjected to torture and ultimately she was driven out from his house in the year 2009. After that, she filed a petition for maintenance under Section 125 Cr.P.C. and the court of learned Judge, Family Court, West Tripura, Agartala, granted maintenance allowance @ Rs. 4,000/- per month vide order dated 07.07.2014.