THANESWAR RABHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Sarma, learned counsel for the petitioners. Also heard Mr. T.K. Misra, learned Additional Public Prosecutor for the State.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (Cr.P.C.), the petitioners viz. 1 ) Sri Thaneswar Rabha and 2) Sri Suman Rabha has prayed for pre-arrest bail apprehending their arrest, in connection with Palashbari Police Station Case No. 579/2019, registered under Sections 341/323/353/333/34, I.P.C.

(3.) The allegation in the FIR are, inter-alia, to the effect that the informant when he was doing duty in connection with the restoration of electricity connection in a transformer, he was assaulted by some persons but he has not named any person in the FIR. The present petitioners apprehending their arrest in connection with the said case have approached this Court seeking pre-arrest bail. The petitioners by the order dated 20.12.2019 had been provided interim protection with the direction that they shall appear before the Investigating Officer within 15 (fifteen) days from 20.12.2019.