PABAN CHANDRA GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 438 of the CrPC, petitioner Paban Chandra Goswami has sought for pre-arrest bail in connection with Kaliabor P.S. Case No.146/2019, under Sections 498/468 of the IPC.

(2.) Heard learned counsel for both sides and perused the record.

(3.) The allegation raised by the informant is that his wife i.e. accused No.1 in the FIR, Smti. Gitashree Goswami is living separately from the informant since about 7 years and now on 28.12.2019, he came to know that she has entered into marriage with another person, namely accused No.3, Gourik Sarma, with active assistance of accused No.2, i.e. the present petitioner, who is the father-in-law of the informant and father of the accused No.1. Allegation has also been raised that the wife of the informant has changed her name while entering into such marriage in a temple.