DIMBA GOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Bhuyan, learned Sr. Counsel appearing for the petitioner. Also Heard Mr. R.R.Kaushik, learned Addl. Public Prosecutor, Gauhati High Court appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely, Dimba Gohain, apprehending his arrest in connection with Silapathar P.S. Case No. 326/2021 registered u/s 366 of the IPC.

(3.) The Case diary, as called for, is placed before the Court. The F.I.R. reveals that on the night of 30/6/2021 at about 1.30 am the petitioner kidnapped his 16 years old daughter from his residence.