RANJAN DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri R. P. Hazarika, learned counsel for the petitioner who has filed this application under Section 438 of the CrPC praying for pre arrest bail in connection with Jalukbari P.S. Case No. 1601/2019 under Section 354/326/324/307 of the IPC.

(2.) At the outset, Shri Hazarika, learned counsel fairly submits that on an earlier occasion this Court vide order dated 11.11.2019 had rejected the prayer for anticipatory bail after perusal of the case diary. However, he submits that the medical report of the alleged victim was not properly considered.

(3.) On the other hand, Shri H. Sarma, learned Additional PP, Assam by producing the Case Diary has submitted that medical report of Sanjivani Hospital where the victim was taken is available in the Case Diary which apart from describing the injury has also suggested for surgery. That apart there is little room for doubting the involvement of the petitioner in the present case wherein he was identified by more than one person.