MISS NANDITA KONWAR Vs. SRI UTPAL GOHAIN

JUDGEMENT

(1.) By this application, filed under Sections 439(2)/397/407 Cr.P.C., read with Section 482 Cr.P.C., the petitioner, who was the informant in All Women P.S. Case No. 38/2010, under Sections 498(A) and 307 IPC, has been prayed for cancellation of the pre-arrest bail and the regular bail, granted in favour of the respondents.

(2.) The petitioner, on 25.03.2010, as informant, lodged an FIR with the All Women Police Station, Panbazar, Guwahat, interalia alleging that since her marriage in 1994 with the respondent No. 1, her said husband, his brother and the mother, i.e. the respondent Nos. 1,2 & 3 respectively, subjected her to cruelty by torturing her both physically and mentally and threatened to divorce her. She further alleged that, on 24.03.2010, at about 8.30 AM, while she was preparing tea, her said husband, pulling her hairs, dragged her from the kitchen to the dining room and inflicted blows on her head, neck and that he made an attempt to inflict blow, on her head, with a big brass ladle with an intention to kill her, but, somehow, she could save herself from sustaining grievous injury.

(3.) Apprehending arrest, in connection with the said case, the respondents, as petitioners, approach this Court, seeking pre-arrest, bail by preferring an application, under Section 438 Cr.P.C. The said application was registered as BA No. 1379/2010