RABEN RAY Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) By this application under Section 438 CrPC, the petitioner, namely, Sri Raben Ray apprehending his arrest is seeking pre arrest bail in Panbari P.S. Case No. 73/2019 registered under Sections 304B/305 of the IPC corresponding G.R. No.381/2019.

(3.) Petitioner herein is a FIR named accused. As per the FIR of the case, lodged on 11.08.2019 before the Panbari Police Station, District-Chirang, the sister of the informant was married to the petitioner since five years and out of their wedlock they had a minor son of 4 years old. It is also alleged in the FIR that the petitioner used to torture his sister, both, physically and mentally and to the extent that he used to mixes urine and stool with food of the sister of the informant, i.e., wife of the accused and also used to threaten her of dire consequences by sharp cutting weapon. Because of such physical and mental assault, the sister of the informant committed suicide on 08.08.2019 by consuming poison and also fed poison to her 4 years old minor son.