SOLEMON ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner and Mr. T.K. Mishra, learned Additional Public Prosecutor for the State of Assam.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the petitioner viz. Solemon Ali has prayed for pre-arrest bail, apprehending his arrest, in connection with Chhaygaon Police Station Case no. 431/2020, registered under Sections 304/308, Indian Penal Code (IPC).

(3.) In the First Information Report (FIR) lodged on 03.05.2020, the informant has, inter- alia, stated that at about 5-00 a.m. on 03.05.2020, the accused person named in the FIR who was the driver of a Tractor with trolley, had knocked down one daughter of the informant, Nazima Akhtar, 10 years of age, and the informant's niece, Eliza Begum, 9 years of age.