Mr. Alik Das vs Mr. R. Datta
2022 Latest Caselaw 334 Tri

                     HIGH COURT OF TRIPURA
                           AGARTALA

                         Crl. Petn 10 of 2022

For Petitioner(s)                    : Mr. Alik Das, Adv.
For Respondent(s)                    : Mr. R. Datta, PP

            HON'BLE MR. JUSTICE T. AMARNATH GOUD

                               ORDER

22.03.2022

Earlier vide docket proceeding dated 07.03.2022, it is seen

that the petitioner husband denied relationship between his wife and

also disowned his daughter. To make ends to the justice and to churn

out the truth, this court has suo moto initiated steps for getting DNA

report to which both the parties agreed. Accordingly, samples were sent

to the State Forensic Science Laboratory, Narsingarh, PTA Complex,

Agartala, Tripura (in short SFSL). Subsequently, the DNA report has

been obtained. According to the experts opinion of SFSL, it indicates

that Miss Komita Reang is the biological daughter of Mr. Ranajoy Reang

and Smt. Sajanbati Reang.

[2] Earlier this court has categorically indicated to Mr. Ranajoy

Reang that making a false statement by him before this court, if found

otherwise, would be liable for punishment and action would be taken

against him under forgery. Today when the case is called, Mr. Ranajoy

Reang who is present in the court, submits that he is ready to withdraw

all cases against his wife and would maintain her and the minor

daughter with due respect giving love and affection with all

responsibilities.

[3] Smt. Sanjanbati Reang and the minor daughter Miss Komita

Reang who are present in this court expressed their concern for Mr.

Ranajoy Reang and pleaded before this court not to take any coercive

action against Mr. Ranajoy Reang. They are also interested to have him

back as a family member. They also wish to live a comfortable life with

him.

[4] Having concerned with regard to the submission made by

Smt. Sajanbati Reang (the mother) and Miss Komita Reang (the minor

daughter), this court is of the view to take lenient step against Mr.

Ranajoy Reang (the father) and further records his undertaking which is

part and parcel of this judgment. The undertaking of Mr. Ranajoy Reang

is extracted herein below for ready reference:

Annexure

I the undersigned undertake that from today that I shall take care of my wife Sajanbati Reang and minor daughter Miss Komita Reang and fulfill all my responsibilities & maintain them as a husband as well as a father. I will also extend all my love and affection towards them. I shall not cause any kind of ill-treatment and would not cause any harm to them. It is also made clear that in the event of any disrespect in following the order of the High Court and undertaking given by me, it is open for Smt. Sajanbati Reang and Miss Komita Reang to initiate action against me in accordance with law. I also undertake to close all legal proceedings against Sajanbati Reang and Miss Komita Reang pending in different courts/authorities.

[5] The parties are at liberty to obtain the certified copy of the

DNA report from the registry and place it before the courts below.

[6] The copy of this order shall be submitted to the concerned

police station, under the jurisdiction of which the parties before this

court lives in, enabling concerned officer to remain vigilant with regard

to the safety and treatment of Smt. Sajanbati Reang and Miss Komati

Reang from Mr. Ranajoy Reang by making periodical visit.

[7] With the above observation, this criminal petition is

dismissed and disposed of.

JUDGE

Enclo:- Annexure

Dipak