KABITA THAPA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 439 of the CrPC, the petitioner, namelyKabita Thapa who is in custody, has prayed for releasing her on regular bail in connection with Sootea P.S. Case No.175/2021 (G.R. Case No.874/2021, registered under Sec. 120(b)/365/511 of IPC.

(2.) Heard learned counsel for both sides and perused the Case Diary as well as the documents so annexed.

(3.) The victim herein has given a statement that as per mobile number given by the petitioner she went to meet a person who gave her a different Aadhaar Card and thereafter she returned her home. But no proper facts/story could be understood from the statement of the victim woman. In the meantime, she also has filed an affidavit before the I/O that the case has been lodged due to misunderstanding. The petitioner herein was arrested on 10/12/2021 and in view of the above, it can be considered that her further custodial detention can be dispensed with.