BALWINDER KAUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. L.K. Borah, learned counsel for the accused-petitioner. Also heard Mr. T.K. Misra, learned Additional Public Prosecutor, State of Assam and Mr. P. Sharma, learned counsel appearing for the informant.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (Cr.P.C., for short), the accused-petitioner namely, Balwinder Kaur @ Balvinder Kaur has prayed for pre- arrest bail, apprehending her arrest, in connection with Paltan Bazar Police Station Case No. 919/2019, registered under Sections 420/468/471/323/506, IPC. This Court by order dated 16.03.2020, granted interim protection to the petitioner.

(3.) The informant has approached this Court by way of an interlocutory application, I.A. (Crl.) No. 302/2020, with the prayer to vacate the interim order dated 16.03.2020 and to reject the bail application, A.B. No. 955/2020.