JANTI NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Baruah, learned counsel for the petitioner and Ms. A. Begum, learned Additional Public Prosecutor for the respondent, State of Assam.

(2.) This application under Section 438, Code of Criminal Procedure, 1973 (CrPC) has been preferred by the petitioner, viz. Sri Janti Nath, praying for pre-arrest bail, apprehending his arrest, in connection with Mikirbheta Police Station Case no. 142/2020, registered under Section 403/409/420/34, Indian Penal Code (IPC).

(3.) The First Information Report (FIR) has been lodged by the three (3) persons jointly projecting themselves as the beneficiaries. In the FIR, two persons have been named as accused. The accused no. 1 i.e. the present petitioner and the accused no. 2 are the President and Secretary of Charaibahi Samabai Samittee Ltd. ('the Society', for short) respectively.