DWIJENDRA NATH PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.K. Dey, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the State.

(2.) The petitioner, namely, Dwijendra Nath Paul, has filed this application under Section 438 Cr.P.C. seeking pre-arrest bail apprehending his arrest in Dhubri P.S. Case No. 507/2020 registered under Sections 448/354(A)/354(B)/325/506/34 IPC, corresponding to G.R. Case No. 1556/2020.

(3.) As per the FIR of the case lodged by one Banani Paul on 12.04.2020, the petitioner and one Minati Paul illegally entered into her room with a blank sheet of paper, asked her to put her signature on it, so as to give a deed in respect of her share of property in favour of the petitioner. But, as the informant refused to do so, the petitioner torn her nighty, touch her body to which she resisted and the accused person assaulted her and her minor daughter aged about 9 years in which the informant sustained injuries on her finger and wrist of her left hand, chest etc. She also alleged that the petitioner tried to outrage her modesty by touching her private parts.