UMASHANKAR TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Borah, learned counsel for the petitioner and Mr. H. Sharma, learned Addl. PP., Assam appearing for the State/respondent.

(2.) By this application under Section 438 Cr.P.C., the petitioner, namely, Umashankar Tanti has prayed for pre-arrest bail apprehending arrest in connection with Digboi P.S. Case No. 325/2019 under Sections 406/420 of the IPC.

(3.) The case diary, as called for, is placed before the Court.