PRABIN BORGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.J. Mahanta, learned Sr. Counsel appearing for the petitioners and Ms. A. Begum, learned Addl. P.P., Assam appearing for the State respondent.

(2.) By this petition filed under Section 438 Cr.P.C., the petitioners, namely, i) Prabin Borgohain and ii) Balki Borgohain have prayed for granting pre-arrest bail, apprehending arrest in connection with Dhemaji P.S. Case No. 536/2020 (Corresponding to G.R. Case No. 1293/2020 (DMJ) under Sections 326/307 of the IPC.

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