(1.) Apprehending arrest in connection with Sadiya P.S. Case No. 129/2021 under Sec. 120(B)/420/468/409 IPC, this is an application under Sec. 438 Cr.P.C. preferred by the accused petitioner, Sri Amit Phukan @ Bhai Phukan for granting pre-arrest bail. Heard Mr. R. Dubey, learned counsel for the petitioner and Ms. S. H. Bora, learned Additional PP for the State of Assam.
(2.) Perused the documents placed on record.
(3.) Considering the submission of the learned Advocates for the both sides and also considering the documents placed on records, perusal of the case diary is found to be necessary. Let the case diary be called for fixing on 8/11/2021. Further Considering the submission of the learned Advocates for the both sides and the documents placed on records, in the interest of justice, it is provided that, in the event of arrest of the petitioner in connection with the aforementioned case, he shall be released on interim bail on furnishing a bond of Rs.10,000.00, with a suitable surety of the like amount to the satisfaction of the arresting authority. The pre-arrest bail is however subject to the following conditions:-