Arindam Lodh, J. - (1.)Heard Mr. B. Debbarma, learned counsel appearing for the petitioners as well as Mr. S. Ghosh, learned Addl. P.P., appearing for the State-respondent.
(2.)Sri Kallol Modak is the husband of the informant Smt. Bhagyasree Banik(Modak) and Smt. Shipra Modak is the mother-in-law of the informant. The accused-petitioner No.1 herein Sri Dibyendu Banik is the brother-in-law of the informant and Smt. Urmee Modak (Banik) i.e., the accusedpetitioner No.2 herein is the sister-in-law of the informant.
Sri Dibyendu Banik and Smt. Urmee Modak (Banik) have prayed for granting them anticipatory bail in connection with East Agartala Women P.S. case No.48 of 2019 under Section 498(A)/307/316/314/109/34 of IPC.

(3.)The informant had lodged a complaint with the officer-incharge of the East Agartala Women Police Station to the effect that she was tortured for dowry by the accused-persons and she was forced to consume some tablet resulting in her miscarriage.
Mr. Debbarma, learned counsel appearing for the petitioners herein has submitted that the accused-persons are totally innocent and the story narrated in the complaint is totally false.

Mr. S. Ghosh, learned Addl. P.P., has submitted that the investigating officer had recorded the statement of Dr. S.K. Dhar who has stated that it was the complainant, Smt. Bhagyasree Banik (Modak) herself who went to the Doctor voluntarily and expressed her desire to abort the child.

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