PRANAB HALOI Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) By this 2nd petition under Section 438 Cr.P.C., the petitioner, namely, Pranab Haloi has prayed for pre-arrest bail apprehending arrest in connection with Belsor P.S. Case No. 257/2019 under Sections 342/120A/384/506/392/34 of the IPC.

(3.) The first petition being A.B. No. 357/2020 was rejected vide order, dated 20.05.2020. The case diary, as called for, is placed before the Court.