BIPIN CHANDRA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J.I. Borbhuiya, learned counsel for the petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor for the respondent, State of Assam.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the petitioner viz. Sri Bipin Chandra Saikia has approached this Court seeking the benefit of pre- arrest bail, apprehending his arrest in connection with Dispur Police Station Case no. 978/2020 registered for the offence under Section 498A, Indian Penal Code (IPC).

(3.) The informant is the wife of the petitioner, a retired Public Servant of 64 years of age.