PAREN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Jahid, learned counsel for the petitioner as well as Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the petitioner, namely, Sri Paren Das, in connection with Routa PS Case No. 17/2021 registered under Sections 384/506 of the IPC and Section 67 of the IT Act.

(3.) Perused the petition as well as the annexures furnished therewith.