HARENDRA BARAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.Z. Shah, learned counsel for the accused-petitioner and Ms. A.Begum, learned Additional Public Prosecutor for the respondent, State of Assam.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the accused-petitioner viz. Harendra Baray @ Sri Harendra Chaurachiya Baray has approached this Court seeking pre-arrest bail apprehending his arrest in connection with Kheroni Police Station Case no. 87/2020 registered for offences under Sections 353/325/506, Indian Penal Code (IPC).

(3.) The informant has stated that he is a health worker in Model Hospital, Kheroni. In the First Information Report (FIR) lodged on 12.06.2020, the informant has alleged that while he was discharging his duty of Covid-19 screening on 12.06.2020 at Kheroni Chariali near Vally Market, the accused-petitioner at about 05-15 p.m., came there and started a quarrel and misbehaved with the informant. Thereafter, when the informant went to the market, the accused-petitioner arrived at the market and threatened the informant with the allegation that he was spreading Covid-19 virus. Accusation is made to the effect that the accused- petitioner had assaulted the informant with his sandal.