ANJAN RONGPI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Sri Anjan Rongpi, apprehending arrest in connection with Bakalia P.S. Case No. 71/2019 under Section 307/511/34 IPC.

(2.) Heard Mr. M.K. Bora, learned counsel for the petitioner as well as Mr. T.K. Misra, learned Additional Public Prosecutor, appearing for the State of Assam.

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