DEBANANDA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this second bail application filed under Sec. 438 CrPC, petitioner, namely, Debananda Saikia, has sought for pre-arrest bail in the event of his arrest in connection with Boginadi PS Case No. 59/2021, under Ss. 420/468/471 IPC, corresponding to GR No. 619/2021, on the ground that the co-accused person, namely, Someswar Nath, who implicated the present petitioner in the offence as alleged in the FIR, has already been arrested and also released on bail and as such, the custodial interrogation of the present petitioner may not be warranted.

(2.) Heard the learned counsel for both the parties.

(3.) Also perused the record and the documents annexed.