MAHI RAM GOWALA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, the petitioner, namely- Sri Mahi Ram Gowala has sought for pre-arrest bail in connection with Harisinga P.S. Case No.02/2022, registered under Sec. 365 of IPC.

(2.) Heard the learned counsel for both sides. Also, perused the case diary as well as the documents annexed.

(3.) The informant alleged that the present petitioner has kidnapped his minor daughter, aged about 15 years but the girl in her statement has stated that due to abuse and threat made by her parents and for certain other matters she left the house of her parents without informing them and reached her uncle's home. In the meantime, the FIR has been lodged against the petitioner.