PARESH DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Borah, learned counsel for the petitioners. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition filed under Section 438 Cr.P.C., the petitioners, namely i) Paresh Deka ii) Tulubala Deka @ Lutukan Deka and iii) Gunada Deka have prayed for granting pre-arrest bail, apprehending arrest in connection with Sipajhar P.S. Case No. 134/2021 under Sections 326/325/34 of the IPC.

(3.) Call for the case diary along with injury report fixing 30.04.2021.