GUNAJIT THAKURIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T Deuri, learned counsel for the petitioner and Mr. TK Mishra, learned Addl. PP, Assam.

(2.) This is an application under Section 438 Cr.P.C. filed by the petitioner, namely, Gunajit Thakuria, praying for pre-arrest bail apprehending arrest in connection with Dispur PS Case No.375/2020 under sections 294/325/354/379/34 IPC.

(3.) Perused the FIR and the documents annexed therewith. However, case diary is not received.