UDITANSHU PARASHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Uditanshu Parashar, apprehending arrest in connection with Hatigaon Police Station Case No. 790/2021, registered under Ss. 354/354(A)/448/323/342 of the IPC.

(2.) I have perused the petition and the annexures furnished therewith, particularly, the contents of the FIR.

(3.) Heard Mr. T.H. Hazarika, learned counsel appearing for the petitioner and Ms. S.H. Bora, learned Additional Public Prosecutor. Call for the case diary.