MIZANUR SK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Dutta, learned counsel for the petitioner and Mr. T.K. Mishra, learned Additional Public Prosecutor for respondent, State of Assam.

(2.) This application under Section 438, Code of Criminal Procedure, 1973 (CrPC) has been filed praying for pre-arrest bail of the petitioner viz. Mizanur Sk, apprehending his arrest, in connection with Gauripur Police Station Case no. 717/2020, registered under Sections 120(B)/417/366/372, Indian Penal Code (IPC).

(3.) The allegations of the informant are, inter alia, to the effect that she met the petitioner about 3 years ago and they had a love affair. The informant has alleged that the petitioner married her on 18.03.2019 and thereafter, he has made her to engage in prostitution. I have perused the contents of the FIR. I have also perused the averments made on behalf of the petitioner in paragraph 4 to 10 of this application and Annexure 3 to 6 appended to the bail application.