RASHIK SK. Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 438 of the CrPC, petitioner, namely, Rashik Sk has sought for pre-arrest bail in connection with Sukchar PS Case No. 124/2015 (corresponding GR No.3942/2015) under Sections 447/448/376/323/506 IPC.

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

(3.) The accused petitioner is named in the FIR and the allegation of commission of rape. The case has been ended at charge-sheet and accused petitioner has shown as absconder and as the Court has issued warrant of arrest against him after service of notice against the Page No.# 2/2 accused person, he has approached this Court.