SIRAJUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Sirajul Hoque in connection with Dhubri PS Case No. 1047/2020, registered under Sections 120-B/365/354-D/506 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor, Assam. Also perused the case diary and the documents annexed.

(3.) The victim is a married woman and she has depicted that she was kidnapped by the accused person along with other on the pretext of ailment of her mother and at the time of occurrence her mother-in-law and husband was not at home. The FIR was lodged after two months of the occurrence.