JIBAN CANDRA BHARALUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri T.R. Gogoi, learned counsel for the petitioners namely Shri Jiban Chandra Bharalua and Shri Jayanta Bez who have filed this application under Section 438 of the CrPC praying for granting pre-arrest bail in connection with Dhakuakhana P.S. Case No. 166/2020 under Sections 468/471 of the IPC corresponding to GR Case No. 286/2020 u/s 468/471 of the IPC.

(2.) The allegation is committing forgery in the Caste Certificate as well as TET certificate.

(3.) Learned counsel submits that the pre-conditions laid down by the Hon'ble Supreme Court in the case of Kumari Madhuri Patel reported in 1994 6 SCC 241 have not been complied with.