RAJIB ALI @ DHAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Md. Rajib Ali @ Dhan Ali has preferred this application under Section 438 of the Cr.PC for bail in Baihata Chariali Police Station Case No.321/2019 under Section 354 of the IPC.

(2.) On going through document placed on record as Annexure-B, I find that the application for similar relief was earlier dismissed vide the order dated 19.09.2019. I have also taken into account the fact that the petitioner, who was enjoined with the duty of transporting the victim as a driver from her school/house, outraged her modesty.

(3.) It is evident that the investigation would not have made any progress because the petitioner continues to evade the process of law. Although application for anticipatory bail was dismissed on 19.09.2019, apparently, the petitioner is still at large, and has filed the second application for similar relief.