RUPAM HALOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. N. Upadhyay, learned counsel for the petitioners. Also heard Mr. M.P. Goswami, learned Addl. P.P. appearing for the State.

(2.) The petitioners have filed this application under Section 438 Cr.P.C. seeking pre-arrest bail in connection with Tihu P.S. Case No. 82/2020 registered under Sections 120B/306 of the IPC.

(3.) As per the FIR the petitioners herein are accused of subjecting the deceased victim girl on physical and mental harassment leading to her suicide.