DIPAK KUMAR THAKUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through video-conference. This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Sri Dipak Kumar Thakur, in connection with Digboi Police Station Case No. 179 of 2020, registered under Sections 420/406/34 of the IPC.

(2.) The case diary produced, has been perused.

(3.) Heard Mr. P. Bora, learned counsel appearing for the petitioner and Mr. R.J. Baruah, learned Additional Public Prosecutor.