PRANAB JYOTI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.J. Saikia, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely, Pranab Jyoti Saikia apprehending arrest in connection with Biswanath Chariali P.S. Case No. 393/2021 registered u/s 420/406/493/376(n) of the IPC.

(3.) The Case diary, as called for, is placed before the Court.