KISHOR CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application u/s 438 Cr.P.C., the petitioner, namely, Kishor Choudhury has prayed for pre-arrest bail apprehending arrest in connection with Patacharkuchi P.S. Case No. 56/2020 u/s 326/307 of the IPC.

(2.) Heard Mr. B.K. Das, learned counsel for the petitioner and Mr. M.P. Goswami, learned Addl. Public Prosecutor for the State.

(3.) Allegation against the petitioner was that he inflicted injury to the informant by sharp weapon.