PRASANNA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Chaudhury, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely Prasanna Das, apprehending arrest in connection with Kamalpur P.S. Case No. 175/2021 registered u/s 448/354/376/511 of the IPC. The Case diary, as called for, is placed before the Court. It may be mentioned that by order, dtd. 8/10/2021, this Court granted the privilege of interim pre-arrest bail to the petitioner subject to conditions.

(3.) Mr. K.K. Parasar, learned Addl. Public Prosecutor, submits that the case diary shows that the petitioner appeared before the investigating officer and got his statement recorded under Sec. 161 Cr.P.C. in terms of the interim pre-arrest bail granted earlier. This Court finds that custodial interrogation of the petitioner may not be necessary in the interest of the ongoing investigation into the case.