AZIBAR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel Mr. I.H. Barbhuiya appearing for the petitioner. Also heard Mr. N.K. Kalita, the learned Addl. P.P., Assam.

(2.) The petitioner Dr. Azibar Rahman has prayed for protection under Section 438 Cr.P.C. in connection with Goalpara P.S. Case No. 293/2020 under Section 498(A)/315/313 of the IPC.

(3.) The informant has stated in the FIR that he gave his daughter in marriage to the petitioner. After nikah the petitioner did not take the girl to his house. It may be stated that the girl worked as a nurse in Guwahati and the petitioner is a serving doctor in MMCH, Guwahati. Therefore, both met at different places at Guwahati. As a result of their meeting the girl became pregnant. On one occasion the girl was administered with some medicines by the petitioner and after that the health condition of the girl started to deteriorate. Therefore the girl had to be admitted in a nursing home at Goalpara. The informant has stated that when he reached the hospital to meet his daughter, he came to know that the pregnancy of his daughter was medically terminated.