NARAYAN CHANDRA DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application u/s 438 Cr.P.C., the petitioner, namely, Narayan Chandra Dey has prayed for pre-arrest bail apprehending arrest in connection with Jalukbari P.S. Case No. 1889/2019 under Sections 120(B)/420/406/468 IPC.

(2.) Upon hearing the learned counsel for the petitioner, case dairy was called for and the petitioner was granted interim pre-arrest bail by order dated 20.12.2019, which is received today and the matter has come up for final hearing. In the meantime, the informant/respondent has also filed an application for cancellation of the interim pre-arrest bail granted to the petitioner, which has been registered as I.A. (Crl.) 46 of 2020. Since the matter is taken up for final disposal, the interlocutory application has become redundant or shall be subject to the result of the main bail application.

(3.) Heard Mr. S.C. Biswas, learned counsel for the petitioner and Mr. P.N. Choudhury, learned counsel for the informant/respondent.