RAFIKUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Khan, learned counsel for the petitioner and Mr. R.J. Baruah, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By this application under Sec. 438, Code of Criminal Procedure, 1973 (CrPC), the petitioner viz. Rafikul Islam has approached this Court seeking the benefit of pre-arrest bail, apprehending his arrest, in connection with Dhekiajuli Police Station Case no. 465/2021, registered under Ss. 448/376/506, Indian Penal Code (IPC).

(3.) In the First Information Report lodged on 15/8/2021, accusations are made to the effect that the daughter of the informant had been sexually assaulted repeatedly by the petitioner. It has been also alleged that as a result, the menstruation of the daughter had been stopped since last 2 months apart from other allegations of putting the daughter under treat.