DEEPJYOTI PHUKAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.P. Sinha, learned counsel for the petitioner and Mr. D. Das, learned Addl. PP., Assam appearing on behalf of the State/respondent.

(2.) By this application under Section 438 Cr.P.C., the petitioner, namely, Deepjyoti Phukan, has prayed for pre-arrest bail apprehending arrest in connection with Bhangagarh P.S. Case No. 10/2020 (Corresponding to G.R. Case No. 384/2020) under Sections 341/323/427/379/506/34 of the IPC.

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