PRASENJIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through video-conference. This is an application, made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioners, namely, 1. Sri Prasenjit Das, 2. Smti. Puspa Das and 3. Smti. Priyanka Das, apprehending arrest in connection with Jalukbari Police Station Case No. 1106 of 2020, registered under Section 498(A) of the IPC, read with Section 4 of the DP Act. I have perused the petition including the copy of the FIR. Heard Mr. R. Dubey, learned counsel for the petitioners as well as Mr. R.J. Baruah, learned Additional Public Prosecutor, appearing for the State of Assam. On perusal of the FIR and the materials placed before this Court as of now, this Court is of the view that till a final decision is taken, on perusal of the case diary, the petitioners aforementioned be allowed to remain on interim pre-arrest bail. Accordingly, it is, in the interim, provided that in the event of arrest of the petitioners above named, in connection with the case aforementioned, they shall be released on furnishing bail bond of Rs.15,000/- each, with a suitable surety each of the like amount, to the satisfaction of arresting authority.

(2.) The direction for pre-arrest bail is subject to the conditions that the petitioners: