GOBINDA RANGPHOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.P. Sharma, learned Sr. counsel for the petitioners and Mr. H. Sharma, learned Addl. PP., Assam appearing for the State/respondent. By this application under Section 438 Cr.P.C., the petitioners, namely, 1.Gobinda Rangphor and

(2.) Kamal Giri have prayed for pre-arrest bail apprehending arrest in connection with Hamren P.S. Case No. 07/2020 under Sections 406/420/387/506 of the IPC.

(3.) The case diary, as called for, is placed before the Court.