GOPENDRA MOHAN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. Betala, learned counsel for the petitioner and Ms. S. Jahan, 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. Dr. Gopendra Mohan Das has approached this Court seeking the benefit of pre-arrest bail, apprehending his arrest, in connection with Tezpur Police Station Case No. 187/2022 registered for offences punishable under Ss. 306/34, Indian Penal Code.

(3.) The informant in the First Information Report, lodged on 27/1/2022, has inter alia alleged that at around 01-00 p.m. on 21/1/2022, her husband committed suicide inside Anant Memorial Hospital and Research Centre where he was serving. It has been alleged that the petitioner and one Dr. Jahanara Begum compelled her husband to commit suicide and the deceased had left a suicide note with allegations against the said two persons. It is the further allegation of the informant that prior to his death, the two accused persons assaulted the deceased and tried to implicate him falsely with certain monetary transactions relating to the hospital.