NILAMONI GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application u/s 438 Cr.P.C. the petitioner, namely, Sri Nilamoni Gogoi has prayed for pre-arrest bail apprehending arrest in connection with Duliajan P.S. Case No. 325/2020 under sections 379/411 IPC read with Section 23 (1) (a) of Petroleum Act, 1932 read with Section 3 (2) (b) of Prevention of Damage to Public Property Act, 1984.

(2.) Heard Mr. R. Sensua, learned counsel for the petitioner and Mr. B. B. Gogoi, learned Addl. Public Prosecutor for the State/respondent. Also perused the FIR and the documents annexed therewith as well as the case diary produced today.

(3.) Accusation made in the FIR was that the police seized 100 litres of condensed oil and some powder suspected to be adulterant of petroleum products from the premises of the present petitioner.