TINKU BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.H. Hazarika, learned counsel appearing for the petitioner as well as Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Tinku Borah, in connection with Nagaon PS Case No. 2911/2020 registered under Sections 420/406 of the IPC.

(3.) Perused the case diary produced before this Court, including the statement of the informant.