MAHALOM HOQUE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Md. I. Hussain, learned counsel for the petitioner who has submitted that this application under Sec. 438 Cr.P.C. has been filed before this Court with a prayer for grant of pre-arrest bail to the petitioner.

(2.) Before hearing the parties, this Court has called for the relevant case record and on perusal of the same, it is seen that an FIR was lodged before the Officer-in-Charge, Wage Asi OGC, North Garo Hills by the father of the alleged victim girl who is said to be a minor of 15 years of age informing the police that one person from Assam named Sahinur Ali of Village Simlabari P.S. Lakhipur had eloped with his minor daughter on 23/12/2020 and all efforts to trace his daughter proved futile. Hence, the FIR.

(3.) The police on receipt of the said FIR had accordingly registered a case being Women P.S. Case No. 03 (01) of 2021 under Sec. 366 (A) IPC and investigation was launched.