DIMPEE BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Dutta, learned counsel for the applicants. Also heard Mr. B. B. Gogoi, learned Addl. P.P., Assam, appearing for the State.

(2.) This application has been filed under section 438 Cr.P.C. seeking the benefit of pre-arrest bail in connection with Golaghat P.S. Case No.386/2020 registered under Sections 403/409 IPC.

(3.) The applicants are already on interim pre-arrest bail. Perused the Case Diary produced by the learned Addl. P.P. It appears that the investigating agency has seized voluminous documents pertaining to the allegations made against the applicants. It further appears that the allegation is primarily founded on documents seized by the police.