ANKUR DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Ankur Dutta, in connection with Paltanbazar Police Station Case No.184/2020 registered under Sections 420/406 of the Indian Penal Code.

(2.) Heard Mr. A.M. Bora, learned senior counsel for the petitioner. Also heard Mr. NJ Dutta, learned Additional Public Prosecutor, Assam appearing for the Respondent State, assisted by Mr. D.K. Dey, learned counsel appearing on behalf of the informant.

(3.) Case diary produced has been perused.