DWIPEN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Borah, learned Senior counsel for the petitioners. Also heard Mr. D. Das, learned Addl. PP for the State and Mr. D. Rajak, learned counsel for the informant.

(2.) By this petition under Section 438 Cr.P.C., the petitioners, namely, 1. Dwipen Deka and 2. Bimal Borah have prayed for pre-arrest bail apprehending arrest in connection Bhangagarh P.S. Case No. 253/2020 under Sections 120B/420/406 of the IPC.

(3.) The case diary, as called for, is placed before the Court.