DEBOJIT KONWAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application u/s 438 Cr.P.C., the petitioner, namely, Sri Debojit Konwar has prayed for pre-arrest bail apprehending arrest in connection with Mathurapur P.S. Case No. 2/2020 u/s 448/397/506/325 IPC..

(2.) Heard Mr. T. Deuri, learned counsel for the petitioner and Mr. H.K. Sarma, learned Addl. Public Prosecutor for the State. Also perused the FIR and the documents annexed therewith as well as the case diary produced today.

(3.) Allegation made in the FIR was that when the informant went to collect money from the lonee at the instigation of one Momi Phukan, Munmi Baruah, Manash Jyoti Dutta and Arindom Saikia and other associates threatened to kill him over phone. When he came back to the bank, they again came there and assaulted him and also took away Rs. 25,000/- (Rupees twenty thousand) in cash.