NOWJUN BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Mrs. Nowjun Baruah in connection with Dispur Police Station Case No. 159/2020 registered under Sections 326/307/342/506 of the IPC.

(2.) Case diary produced has been perused.

(3.) Heard the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor, appearing for the State.