RAJA GOWALA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Apprehending his arrest in connection with Demow Police Station Case No. 278/2021 under Sec. 354C/376/389/509 IPC, this application under Sec. 438 Cr.P.C. is preferred by the petitioner, Sri Raja Gowala @ Achinta for grant of pre-arrest bail.

(2.) Heard Mr. P.K. Das, learned counsel for the petitioner and also heard Mr. B. Sarma, learned Additional Public Prosecutor for the State of Assam/respondent.

(3.) Mr. P.K. Das, learned counsel for the petitioner submits that the occurrence took place about 5(five) years back and that the petitioner has love affairs with the complainant and that he hails from a very poor family trying to get a job and he could not manage money to marry her and therefore, a false case has been instituted against him and, therefore, Mr. Das contended to extend the privilege of pre-arrest bail to the accused-petitioner.