LAWS(GAU)-2020-5-14

RINKU DUTTA Vs. STATE OF ASSAM

Decided On May 18, 2020
RINKU DUTTA Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. H.K. Baishya, learned counsel for the petitioner. Also heard Ms. S. Jahan, learned Additional Public Prosecutor for the State of Assam.

(2.) By this petition under Section 438 Cr.P.C., the petitioner, namely, Rinku Dutta, has prayed for granting him pre-arrest bail, apprehending arrest in connection with Titabar PS Case No. 29/2020 under Sections 379/511/323/506/34 of the IPC.

(3.) Case diary, as called for, is not received. However, a Status Report is received.