WILBURN S. DAIMARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Remote Video-Conference.

(2.) Heard Mr. D.P. Chaliha, learned senior counsel for the petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor for the State.

(3.) By this application under Section 438 CrPC, the petitioner, namely, Wilburn S. Daimary, has prayed for pre-arrest bail in connection with Kokrajhar Police Station Case No. 292/2020 (in G.R. Case No. 490/2020) under Sections 120(B)/406/420/409 of the Indian Penal Code.