MD. RASIDUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Uddin, learned counsel for the petitioner. Also heard Mr. K. Konwar, learned Additional Public Prosecutor, Assam appearing for the State and Mr. R. M. Das, learned counsel for the informant.

(2.) By this application filed under Section 439 Cr.P.C., the petitioner, namely, Md. Rasidul Islam, is seeking bail in connection with Palashbari Police Station Case No. 297/2020 registered under Sections 420/376/506 IPC read with Section 67 (B) of the Information Technology Act, corresponding to G.R. No. 1070(K)/2020, wherein he was arrested on 18.07.2020 and since then he is in custody.

(3.) As per the FIR of the case dated 18.07.2020 lodged by the informant, she and the accused petitioner had lover affair for the last 6 months and during that period, in spite of her objection, the petitioner forcefully raped her and also took photographs and videos of their intimate scene. But presently she does not have any relation with the petitioner and her parents and family members fixed her marriage with another person. But the petitioner showed the photographs and videos of her intimate scene with him before the said person due to which her marriage broke down. The petitioner not only uploaded the photographs of their intimate scene in the social media but also made it viral which demeaned her reputation in the society. Accordingly, said Palashbari P.S. Case No. 297/2020 under Sections 420/376/506 IPC read with Section 67(B) of the Information Technology Act was registered.