SAHIDUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Ahmed, learned counsel for the accused-petitioner and Mr. R.J. Baruah, learned Additional Public Prosecutor for the respondent, State of Assam.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the accused-petitioner viz. Sahidul Ali has prayed for pre-arrest bail apprehending his arrest, in connection with Dhubri Police Station Case No. 371/2020, registered under Sections 365/34, Indian Penal Code.

(3.) In the First Information Report (FIR) lodged on 10.03.2020, the informant has brought accusations against three persons with the present accused-petitioner as accused no. 1. The informant has alleged that at around 08-30 p.m. on 10.03.2020, the present accused- petitioner on the advice of the other two accused persons, had kidnapped his daughter from his residence. The victim is stated to be about 13 years of age.