PRAVIN JAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Chakraborty, learned counsel for the petitioner and Mrs. A Begum, learned Addl. PP, Assam.

(2.) This is an application under Section 438 Cr.P.C. filed by the petitioners, namely, Pravin Jain, praying for pre-arrest bail apprehending arrest in connection with Dispur PS Case No.3850 under section 498(A)/380/325/307 IPC.

(3.) Case diary called for is received and perused. Also perused the FIR and the documents annexed.