ARUN KUMAR Vs. STATE

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 Cr. P.C.

(2.) On 3-5-1989, Purna Chandra Nai, lodged information at Capital Police-station that on 1-5-1989 his daughter had gone out side and had not returned back and he heard from his relatives that she was found with the petitioner at about 2 p.m. that day and petitioner was not found in his quarters. On the basis of this information, a case was registered in the Police station under Section 366 I.P.C.

(3.) During investigation, brother and uncle of the petitioner were arrested and Investigating Officer insisted that they should produce the petitioner before him. They were released on bail by the learned Sessions Judge.