BHASKAR BORAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application preferred under Sec. 438 Cr.P.C with a prayer for grant of pre-arrest bail in connection with Women P.S. Case No. 58 (10) of 2022 under Sec. 365 IPC.

(2.) Heard Mr. B. Pathak, learned counsel for the petitioner who has submitted that the petitioner has been accused of an offence under Sec. 365 IPC on the basis of an FIR lodged by one Shri. Nicholas Ronghang dtd. 12/10/2022 wherein the complainant has informed the police that his daughter aged about 26 years and who is working as a peon in POCSO Court, Nongpoh, Ri-Bhoi District was abducted from the court premises on 11/10/2022 by the petitioner herein leading to the registration of the abovementioned Women P.S. Case No. 58 (10) of 2022.

(3.) The learned counsel has further submitted that the fact of the matter is that the petitioner and the woman, are acquainted with each other and have developed mutual romantic feelings. The woman who is an adult, on her own free will had accompanied the petitioner to Guwahati on the date as stated in the FIR and has also informed her father through her mobile phone about the same. Therefore, there is no question of the petitioner abducting her for any illegal purpose. The fact remains that the woman has since returned to her place of residence at Ri-Bhoi district after the said FIR was lodged, submits the learned counsel.