HARISH MAHARSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Munir, learned counsel for the petitioner and Mr. K. Konwar, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 Cr.P.C. has been filed by the petitioner, namely, Harish Maharshi, seeking bail in connection with Jalukbari P.S. Case No. 578/2020 (corresponding to G.R. Case No. 5157/2020) registered under Sections 363/366/342 IPC, wherein he was arrested on 28.04.2020 and since then he is in custody.

(3.) As per the FIR of the case filed by the informant before the Officer-in-Charge of Maligaon (Goshala) Police Out-post under Jalukbari Police Station, that on 27.04.2020 in the early morning, the petitioner abducted the wife of the informant and kidnapped his two minor children and confined them in an unknown place. The wife and children along with the petitioner were found at Rangia and both the minor children as well as wife of the informant were recovered from the said place.