TIKARAM BHAT Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this bail application filed under Sec. 438 CrPC, petitioners, namely, 1) Sri Tikaram Bhat and 2) Sri Rohit Chetri, have sought for pre-arrest bail in the event of their arrest in connection with Lanka PS Case No. 814/2021, under Ss. 379/411 IPC.

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

(3.) Also perused the record and the Case Diary.