MIRAJUDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S. Saikia, learned counsel for the petitioner. Also heard Mr. BB Gogoi, learned Additional Public Prosecutor appearing for the State respondent assisted by Mr. M Ahmed, learned counsel for the informant.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre- arrest bail of the petitioner, namely, Mirajuddin Ahmed, in connection with Belsor P.S. Case No. 285/2021 registered under Ss. 498(A)/323/354/342/427/34 of the IPC read with Ss. 3/4 of the Dowry Prohibition Act, 1961 read with Sec. 4 of the Muslim Women (Protection of rights on marriage) Act, 2019.

(3.) It has been submitted by Mr. Gogoi, learned Additional Public Prosecutor that charge-sheet has been laid, vide CS No. 177/2021, dtd. 18/9/2021 in the instant case by the Investigating Police Officer. However, since the petitioner has been availing interim protection, the same is extended for another 15 (fifteen) days from today.