BHABESH BORDOLAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. N.M. Deka, learned counsel for the petitioners. Also heard Mr. P. Borthakur, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Section 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioners, namely-

(3.) The Case diary, as called for, is placed before the Court.