NAYAN PRATIM SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri B. Chowdhury, learned counsel for the petitioner, namely, Sri Nayan Pratim Sarma who has filed this application under Section 438 of the CrPC seeking anticipatory bail in connection with All Women Police Station, Panbazar Guwahati-1 District Kamrup (M), Assam.

(2.) Pursuant to the order of this Court, Shri B. J. Dutta, learned Addl. PP, Assam has produced the Case Diary.

(3.) The learned counsel for the petitioner has submitted that the allegations made in the FIR are highly exaggerated and do not constitute the ingredients of Section 498A of the IPC as well as Section 506. It is further submitted that the petitioner is also a heart patient and his statement has already been recorded by the IO.