MANI KUMAR SUBBA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.C. Das, learned senior counsel, assisted by Mr. P. Upadhyay, learned Counsel., appearing on behalf of accused petitioner. Also heard Mr. K. Munir, learned Addl. P.P., appearing on behalf of respondent State of Assam and Mr. A.M. Borah, learned Counsel, appearing on behalf of informant victim woman.

(2.) Apprehending arrest in connection with Chandmari P.S. Case No. 253/2010 registered under Section 376 I.P.C. based on a written FIR dated 13.07.2010 lodged by one Smti. Shikha Sharma, the present accused petitioner has moved this bail application under Section 438 of the Code of Criminal Procedure, 1973, for releasing him on pre-arrest bail.

(3.) This is the second bail application filed by the present accused petitioner Sri Mani Kumar Subba on what is called fresh grounds after the first bail application was rejected by this Court vide order dated 28.07.2010 in B.A. No. 3265/2010 in connection with the aforesaid police case.