PRADIP KUMAR BASAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.P.C. seeking pre-arrest bail of the accused-petitioner Sri Pradip Kumar Basak, apprehending arrest in connection with Bharalumukh P.S. Case No.759/2019 under Section 294/420/406/506 IPC.

(2.) Heard Mr. R. Hazarika, learned counsel for the petitioner as well as Mr. B. Sarma, learned Addl. Public Prosecutor representing the respondent State.

(3.) Perused the FIR and the documents annexed therewith.