B. DEB Vs. B. CHOUDHURI

JUDGEMENT

(1.) Heard Mr. B. Deb, learned counsel appearing for the petitioner as well as Mr. B. Choudhuri, learned PP appearing for the State- respondent.

(2.) This is an application filed under section 438 Cr.p.C. for granting pre-arrest bail to the accused petitioner in connection with Birganj PS case no. 10 of 2019 under sections 4/6/8 of the POCSO Act and section 376/506 of the IPC.

(3.) Mr. Deb, learned counsel has submitted that there was a love affairs between the petitioner and the victim girl. Both of them got married in Tripureshwari temple though their marriage was not registered under the Hindu Marriage Act. After marriage, they have also stayed in a rented house for a couple days. Initially, the mother of the victim girl has submitted a complaint application under section 190 Cr.P.C. before the SDJM, Amarpur which was subsequently forwarded to the Officer-in-Charge, Birganj police station with a direction to register the same as FIR.