MULLUCK CHAN BABU Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 438 Cr.P.C., seeking pre-arrest bail by the petitioners, namely, 1. Mulluck Chan Babu and 2. Amin Jahidul Alom, apprehending arrest in connection with Boko Police Station Case No. 1019 of 2021, registered under Ss. 469/500/506 of the IPC, read with Sec. 66(D) of the I.T. Act.

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

(3.) Heard Mr. A. Paramanik, learned counsel appearing for the petitioner and Mr. Bidyut Sarma, learned Additional Public Prosecutor.