PROSENJIT DEY LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, the petitioners, namely- (1) Sri Prosenjit Dey Laskar and (2) Sri Jagatjit Dey Laskar have sought for prearrest bail in connection with Karimganj P.S. Case No.24/2022, registered under Sec. 406/420/294/506/34 of IPC.

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

(3.) According to the allegation, the petitioner no.1 took an amount of Rs.28,50,000.00 from the informant by executing a deed far back in the year 2013 with an undertaking to return the same by March, 2014. Now, the FIR has been filed in the year 2022 for non-return of money, whereas proper forum for realisation of money is to file a civil suit.