PRADIP BORBORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AD Choudhury, learned Counsel for the petitioner and Mr. H Sharma, learned Addl.Public prosecutor for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioner, namely, Pradip Borbora has prayed for pre-arrest bail apprehending arrest in connection with Ghiladhari PS Case No. 65/2020 under Sections 379/511/34 of the IPC read with Section 23 of the Petroleum Act.

(3.) Case diary is received.