DHANJIT KUMAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Pathak, learned counsel for the petitioner. Also heard Mr. N.J. Dutta, learned APP appearing for the State.

(2.) By this application under section 438 Cr.P.C., the petitioner is seeking pre-arrest bail in connection with Dhaligaon P.S. Case No. 165/2018 under section 409/420/468/471 IPC.

(3.) The petitioner, who was working on attachment at the office of the District Leprosy Office, Kokrajhar is accused of submitting fake medical certificates to avail a long leave and accordingly, on FIR being lodged, the same was registered as Dhaligaon P.S. Case No. 165/2018 under section 409/420/468/471 IPC.