LAWS(GAU)-2020-2-93

MANIK DEV CHOUHAN Vs. STATE OF ASSAM

Decided On February 14, 2020
Manik Dev Chouhan Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, 1. Sri Manik Dev Chouhan and 2. Sri Ravi Shankar Chouhan, apprehending arrest in connection with Phillobari PS Case No. 66/2019 under Section 302/342/143 IPC.

(2.) Heard Mr. P. Mahanta, learned counsel for the petitioner and Mr. H. Sarma, learned Addl. P.P. for the State of Assam.

(3.) Perused the FIR and the documents annexed with the petition including the case diary produced today.