SITARAM PEGU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel for the petitioner. Also heard Mr. B. B. Gogoi, learned Addl. P.P., Assam, for the state respondent.

(2.) The petitioner, namely, Sitaram Pegu aged about 56 years has prayed for protection under Section 438 Cr.P.C. in the matter of Ghilamara P.S. Case No. 51/2020 under Sections 406/408/409/420/34 of the IPC.

(3.) It may be mentioned that on an earlier occasion a similar prayer made by the petitioner was rejected by this Court but today Mr. Biswas has pointed out that the earlier bail prayer of the petitioner was rejected on the ground that the petitioner had made disclosure that he had disbursed the money on the basis of the instruction from his senior officer. Mr. Biswas has pointed out that the aforesaid senior officer was granted interim bail by this Court on 02.06.2020 and that matter is listed on 19.08.2020 for perusal of the case diary.