VIVEK SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application under Section 438 Cr.P.C., praying for pre-arrest bail by the petitioner, namely, Sri Vivek Singh, in connection with Boko Police Station Case No. 457 of 2021, registered under Sections 120(B)/406/379/411 of the IPC, read with Section 7 of the EC Act.

(2.) Heard Mr. J.I. Borbhuiya, learned counsel appearing for the petitioner and Mr. Bankim Sarma, learned Additional Public Prosecutor. Case diary called for has been received.

(3.) Mr. Sarma, learned Additional Public Prosecutor, referring to the materials in the case diary, has submitted that there is no such material collected against the petitioner justifying his custodial interrogation in the instant case. In view of his such submission, this Court is of the view that the petitioner can be granted the privilege of pre-arrest bail. Therefore, he is granted the privilege of pre-arrest bail.