PARAG KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1. Shri Homeswar Saikia, 2. Smt. Anupama Saikia and 3. Shri Biraj Saikia, in connection with Mushalpur P.S. Case No. 44/2020 registered under Sections 325/324/506/34 of the IPC.

(3.) Heard Mr. BD Das, learned senior counsel assisted by Mr. D Thaosen, learned counsel for the accused-petitioners as well as Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State of Assam.