MAKHAN DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application u/s 438 Cr.P.C., the petitioners, namely, 1. Sri Makhan Dutta and 2. Sri Pinku Dowarah have prayed for pre-arrest bail apprehending arrest in connection with Bokakhat P.S. Case No. 36/2020 u/s 395 IPC.

(2.) Heard Mr. D. Baruah, learned counsel for the petitioners and Ms. A. Begum, learned Addl. Public Prosecutor for the State. Also perused the FIR and the documents annexed therewith as well as the case diary produced today.

(3.) Allegation made in the FIR was that when the informants were proceeding to Jorhat in their vehicle, the petitioners obstructed the informants on the way and robbed Rs. 20,000/- and also demanded Rs. 1 lakh from them. When the informants informed their employer about the matter and the employer reached the spot, the petitioners forcibly took Rs. 20,000/- from him and also asked the petitioners either to pay the remaining Rs. 80,000/- or face the consequence.