IN THE MATTER OF BHUSAN CHOWDHURY Vs. STATE

JUDGEMENT

(1.) Heard the learned advocate appearing on behalf parties. Perused the Case Diary.

(2.) It is submitted by the learned advocate appearing on behalf of the petitioner that the present petitioner is in custody for 112 days and the principle accused, who actually committed rape is on statutory bail. Whereas the only allegation against the present petitioner is this that he facilitated the commission of offence by the principle accused by guarding the door.

(3.) It is further submitted that this F.I.R is the result of an order passed under section 156(3) of the Code of Criminal Procedure, pursuant to a complaint made to the court 12 days after the alleged incident.