SANAULLAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs. B. Gogoi, learned counsel appearing for the accused petitioner as well as Mr. P. Borthakur, learned Addl. P.P., Assam appearing for the State respondent. By this petition under Sec. 439 Cr.P.C., the accused-petitioner, namely, Sanaullah has prayed for grant of bail in connection with Mererchar P.S. Case No.137/2021 (corresponding to GR Case No. 1527/2021) under Ss. 120(B)/498(A)/354/307/511 of the IPC.

(2.) The case diary along with injury report, as called for, is placed before the Court. On 18/11/2021 at 1.30 pm the informant lodged an FIR stating that about 5(five) years ago the informant's elder sister was married to the accused and after few months of her marriage, the accused tortured her physically and mentally, demanding dowry in collusion with other co-accused. On 11/11/2021 at about 9 PM, the accused person assaulted her badly with intent to murder and to outrage her modesty demanding dowry of Rs.1,00,000.00.

(3.) The accused petitioner has been in judicial custody since 22/11/2021, that is, for 63 days. Injury report reveals grievous injury by blunt weapon.