HEMEN KUMAR SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. P. Borah, learned counsel for the petitioner and Ms. S. Jahan, learned Addl. PP., Assam appearing on behalf of the State/respondent.

(2.) By this application under Section 438 Cr.P.C., the petitioner, namely, Hemen Kumar Sarma @ Nilim Kumar, has prayed for pre-arrest bail apprehending arrest in connection with Sonari P.S. Case No. 139/2020 under Sections 505(2)/500/501 of the IPC.

(3.) The case diary, as called for, is placed before the Court.