RAJU DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J Chutiya, learned Counsel for the petitioner and Mr. BB Gogoi, learned Addl.Public Prosecutor for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioner, namely Raju Das has prayed for pre-arrest bail apprehending arrest in connection with B.I.E.O Police Station Case No.17/2019 under Sections 120B/420/406/468/471 of the IPC.

(3.) Case diary is received.