RAKHAL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Kalita, learned counsel for the petitioners. 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 petitioners, namely (i) Rakhal Das @ Rasal Das (ii) Lani Bala Das @ Naneewala Das, apprehending their arrest in connection with Mayong P.S. Case No. 184/2021 registered u/s 498(A)/313/120(B) of the IPC.

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