MD MANZIL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application, filed under Section 438 Cr.PC, the petitioner, namely, Md. Manzil Hussain has prayed for pre-arrest bail apprehending arrest in connection with Sipajhar P.S. Case No. 02/2020 under Section 498(A)/307 IPC.

(2.) Heard Mr. N. Uddin, learned counsel, for the petitioner as well as Mr. M.P. Goswami, learned Additional Public Prosecutor for the state respondent.

(3.) As per the allegation made in the FIR, the petitioner and his wife were residing in the rented house at Guwahati and parents of wife of the present petitioner threatened the father of the petitioner to sent the present petitioner and his wife to her paternal home and accordingly, the informant handed over his daughter and the petitioner to the father of the present petitioner and thereafter his daughter was subjected to torture by the petitioner and his parents and sister.