GANESH BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.M. Haloi, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Sri Ganesh Boro, in connection with Basistha Police Station Case No. 1754/2021 registered under Ss. 3/4/5/6 of the Immoral Traffic (Prevention) Act, 1956 read with Sec. 51 of the Wild Life (Protection) Act, 1972.

(3.) Perused the case diary produced before this Court. On perusal of the materials in the case diary, it does not appear to this Court that there is any such material against the petitioner justifying his custodial interrogation. The informant has also not stated anything implicating the present petitioner with the offence alleged. The learned Additional Public Prosecutor has also fairly submitted that there is no material against the petitioner in the case diary, as of now.