MANOJ KUMAR GUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Manoj Kumar Gupta, in connection with Diphu P.S. Case No.210/2020 registered under Sections 387/506/34 I.P.C. read with Section 5(2) of the Office Secrets Act, 1923.

(2.) Heard Mr. M. Dutta, learned counsel for the petitioner. Also heard Mr. M.P.Goswami, learned Additional Public Prosecutor, Assam appearing for the State Respondent.

(3.) Case diary produced has been perused.