KARA TALING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. N. Ratan, learned counsel for the petitioner. Also heard Mr. U. Bori, learned Additional Public Prosecutor for the State respondent.

(2.) This application, under Sec. 438 of the Cr.P.C., is preferred by Shri Tadas Rab Kara, representative (maternal uncle) of Shri Nana Tania (actual name withheld) a minor (17 years), for granting him pre-arrest bail in connection with Itanagar Women P.S. Case No. 45/2022, under Ss. 341/376/354-C/323/506 of the Indian Penal Code.

(3.) The factual background leading to filing of the present petition is briefly stated as under:-