SYED IMRAN HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) ONE Syed Imran Haque, s/o Md. Samsul Haque of Barlechakuna under Rangia Police Station, it appears, is appearing for the second time before this Court through his counsel seeking relief under the provision of Section 438 Cr.P.C. 1973.

(2.) IN this context, it is to be mentioned that he is directly implicated in an FIR lodged by one Sri Prabin Chandra Deka on 18.10.03 accusing him of the offence of kidnapping his daughter, Moni Deka, aged around 17 years. Kamal Pur Police Station registered a case No. 230/03 under Section 366(A) IPC and investigation is likely to be in progress. By an earlier order of this Court passed on 9.12.03 (B.A. No. 3041/03). On perusal of the Case Diary and on hearing the parties rejected the prayer for pre -arrest bail.

(3.) HEARD also the learned P.P., who submits that the girl is a consenting party and as on today her age is 19 years plus.