SARFRAJ AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Bordoloi, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the State.

(2.) The petitioner, namely, Md. Sarfraj Ahmed, has filed this application under Section 438 Cr.P.C. seeking pre-arrest bail apprehending his arrest in Titabar P.S. Case No. 409/2019 registered under Section 366 IPC.

(3.) As per the FIR of the case lodged by the informant on 10.10.2019, his daughter, studying in the college, though went to the college on 09.10.2019, did not return home. As such, he along with his family members searched for her, but she could not be traced out. Later on, he came to know that the petitioner took away his daughter on 09.10.2019.