JYOSHNA BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. DR Gogoi, learned counsel for the petitioner. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the petitioner, namely, Jyoshna Barman, in connection with Bongaigaon P.S. Case No. 671/2018, registered under Sections 328/302 of the IPC.

(3.) Perused the case diary produced before this Court, including the statements of the four witnesses and the note of the Investigating Police Officer, dated 22.08.2018, as available in the case diary.