SAFIKUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. A. Ahmed, learned counsel for the petitioner and Mr. I. H. Khan, learned counsel for the informant. Also heard Mr. B. Sarma learned Additional Public Prosecutor, Assam for the State.

(2.) By this application under Section 438 Cr.P.C. filed by the petitioner, namely, Safikul Ali, is seeking pre-arrest bail in connection with Dispur Police Station Case No. 3534/2019 registered under Section 366 IPC, corresponding to G.R. Case No. 18699/2019.

(3.) As per the FIR of the case dated 16.11.2019, the petitioner enticed the wife of the informant and on 12.11.2019, he took away her.