SAFIQUL AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Bhuyan, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 438 Cr.P.C. has been filed by the petitioner, namely, Safiqul Ahmed, seeking pre-arrest bail apprehending his arrest in Hatigaon Police Station Case No. 307/2020 registered under Sections 498(A)/313/384 IPC.

(3.) In the FIR of the case dated 16.06.2020, the informant stated that on 23.07.2018, the marriage between her and the petitioner was registered and then their marriage was socially solemnized on 09.12.2018. Thereafter, the petitioner physically and mentally tortured her. In the FIR, she further alleged that the petitioner forcefully terminated her pregnancy against her will.