NAYAN MANI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Sri Nayan Mani Das, in connection with Salbari Police Station Case No.79/2020 (G.R. No.1122/2020) registered under Sections 420/384 of the Indian Penal Code, read with Section 67(A) I.T. Act.

(2.) Heard Mr. D.J. Haloi, learned counsel for the petitioner. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor, Assam appearing for the Respondent State.

(3.) The allegation in this case is to the effect that the petitioner, who was in love relation with the informant, had transmitted obscene photograph of the informant in Whatsapp of other person, i.e. in the cell phone No.6003805578, belonging to one Shri Bulu Mani Sutradhar, named as accused No.2 in the FIR.