JATIN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioners Jatin Das and Smt. Niru Das have preferred this anticipatory bail application under Section 438 of the Code of Criminal Procedure in Changsari P.S. Case No.489/2019, under Section 366 IPC (GR Case No.2364/2019).

(2.) As per the accusation in the FIR, the informant has stated that his daughter had been missing since 29.10.2019, 9 p.m. From reliable sources he came to know that Kanak Das, co-accused (non petitioner), had kidnapped the daughter and taken her to some unknown place by way of inducement. It has further been alleged that Jatin Das and his wife Niru Das, the petitioners are indirectly involved in the incident.

(3.) Annexure-2 is order rendered in AB 4141/2019 in Kanak Das @ Kanak Ch. Das vs The State of Assam, dated 02.12.2019 passed by this Court. As per the order Kanak Das has been allowed anticipatory bail.