KHARGESWAR RAJBONGSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Khan, learned counsel for the petitioner. Also heard Mr. B. B. Gogoi, learned Addl. P.P., Assam appearing for the State respondent.

(2.) This petition under Section 438 Cr.P.C. is filed for granting the privilege of pre-arrest bail to the petitioner, namely Khargeswar Rajbongshi apprehending arrest in connection with Palashbari P.S. Case No. 484/2020 u/s 294(a)/326/506/34 of the IPC.

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