AVINASH BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned counsel for the petitioner and Mr. H. Sarma, learned Addl. P.P. for the State of Assam.

(2.) The petitioner, Avinash Borah @ Abinash Borah has filed this application under Section 438 of the Cr.PC. seeking pre-arrest bail apprehending arrest in connection with Paltan Bazar PS Case No. 678/2020 under Section 341/323/354/352/506 IPC.

(3.) This is a peculiar case. In the morning of 17.09.2020, the informant lady was alone in her house and at that time, one particular person had entered into her house and tried to sexually molest her. Thereafter, the informant lady went to the police station along with the present petitioner to lodge an FIR against the aforesaid person. Both of them returned home at about 9.30 PM. On reaching the house of the informant, the present petitioner pushed her and kicked her. When her mother and sister came to rescue her, they were also assaulted by the present petitioner.