SABITABALA MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. A. Ahmed, learned counsel for the accused-petitioner and Mr. B. B. Gogoi, learned Additional Public Prosecutor for the State of Assam.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC) the accused-petitioner namely, Mrs. Sabitabala Mandal has prayed for pre-arrest bail, apprehending her arrest, in connection with Golakganj Police Station Case No. 924/2019, registered under Sections 120B/417/365/307, Indian Penal Code added Section 302, Indian Penal Code.

(3.) The case diary as called for has been received by the learned Additional Public Prosecutor.