PRASANTA GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 Cr.P.C., praying for pre-arrest bail of the petitioners, namely, 1. Sri Prasanta Gogoi and 2. Smt. Ashima Gogoi, in connection with Dibrugarh Police Station Case No. 457/2021, registered under Section 498-A of the IPC, read with Section 4 of the Dowry Prohibition Act, 1961.

(2.) I have perused the petition including the copy of the FIR.

(3.) Heard Mr. M.H. Laskar, learned counsel for the petitioners as well as Ms. S.H. Bora, learned Additional Public Prosecutor, appearing for the State of Assam.