MARTIN KUMAR SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P.S. Biswas, learned counsel for the petitioner named Shri Martin Kumar Sarkar @ Martin Sarkar who has filed this application under Section 438 of the CrPC praying for pre-arrest bail in connection with Serfanguri P.S. Case No. 61/2020 under Sections 420/406 of the IPC.

(2.) The learned counsel has submitted that the co-accused Niraj Das has already been arrested and he apprehends that he would also be arrested as the informant is a Police Officer. It is further submitted that the dispute is essentially of civil nature.

(3.) Call for the Case Diary.