BILAT ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears on call for the petitioner. However, Mrs. S.H. Bora, learned APP appearing for the State is present, who has produced the case diary. On perusal of the case diary, it is seen that it does not reflect any incriminating materials against the petitioner for the alleged offence of theft of cattle. Under such circumstances, the Court is inclined to allow this pre-arrest bail application filed under Section 438 Cr.P.C. in connection with Tamulpur P.S. Case No. 443/2019 under Section 379 IPC by providing that in the event of arrest, the petitioner, namely Bilat Ali in connection with the aforesaid case, he shall be released on bail on furnishing bail bond of Rs.20,000/- with one suitable surety of like amount to the satisfaction of the arresting officer.

(2.) The bail is granted on the following conditions:

(3.) This application stands disposed of.