PRINCE GOYEL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Date 05-11-2019 This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Prince Goyel, in connection with All Women Police Station Case No. 1352019 , registered under Sections 498(A) of the IPC.

(2.) I have perused the petition including the copy of the FIR and the documents annexed therewith.

(3.) The case diary produced has also been perused.