PRIYALATA KONWAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T Gogoi, learned counsel for the petitioner and Mr. TK Mishra, learned Addl. PP, Assam.

(2.) This is an application under Section 438 Cr.P.C. filed by the petitioner, namely, Priyalata Konwar, praying for pre-arrest bail apprehending arrest in connection with Dhemaji PS Case No.08/2020, under Section 120(B)/498(A)/506/34 IPC.

(3.) Case diary called for is received and perused.