ROHIM UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Ahmed, learned counsel for the petitioner and Mr. M.P. Goswami, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 Cr.PC has been filed by the petitioner, namely, Rohim Uddin, seeking bail in connection with Boko P.S. Case No. 326/2020 registered under Sections 448/376/511 of the IPC, corresponding to G.R. No. 367(K)/2020, wherein he was arrested on 16.06.2020 and since then, he is in custody.

(3.) The informant lodged the FIR of the case on 23.03.2020 before the Officer-in- Charge of Mandira Police Outpost under the jurisdiction of Boko Police Station, alleging that on the night around 11 PM on 20.03.2020, in absence of any other persons, the accused petitioner entered her house and forcefully tried to commit rape on her and when she made hue and cry, the accused fled away from the scene.