MINARUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 438 Cr.PC, the petitioner, Minarul Hoque has prayed for pre-arrest bail, apprehending arrest in connection with Kalaigaon P.S. Case No.110/2017 under Section 366(A) IPC.

(2.) Heard Mr. M. K. Hussain, learned counsel for the petitioner as well as Ms. S.H. Bora, learned Addl. P.P. for the state respondent.

(3.) As per the allegation made in the FIR, the petitioner kidnapped the niece of the informant.