NEERAJ SONOWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. K. Mahajan, learned counsel for the petitioner. Also heard Mr. R. J. Baruah, the learned Additional Public Prosecutor, Assam who produced the case diary of Dispur Police Station Case No. 581/2020 under Sections 202/379/406/376/313/506 IPC.

(2.) This is an application U/s 439 Cr.P.C. praying for bail by the accused/petitioner, namely, Sri Neeraj Sonowal in connection with Dispur Police Station Case No. 581/2020 under Sections 202/379/406/376/313/506 IPC.

(3.) The informant lodged an FIR, on the basis of which the aforesaid Dispur P.S. Case was registered stating that the petitioner established physical relationship with her and stayed together with a promise of marry to the informant. She had to carry out abortion twice with a false promise to marry her. Her Santro Car was also stolen by the petitioner and sold it to some unknown person. The petitioner also took a substantial amount of money and thereafter left the company of the informant. The informant verbally complained before the Duliajan Police Station against the petitioner and in consequence the petitioner approached the officials of Duliajan police station and promised to return all her belongings but he failed to return all her belongings as such the informant lodged the FIR and Dispur P.S. Case No. 581/2020 was registered. The petitioner was arrested on 11.07.2020.