SUDIT SABHAPANDIT Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. J. Mahanta, learned senior 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 prearrest bail to the petitioner, namely, Sri Sudit Sabhapandit @ Sudeep Sabhapandit, apprehending arrest in connection with Jorhat P.S. Case No. 2790/2021 registered u/s 493/376/511 of the IPC corresponding to G.R. Case No. 5182/2021.

(3.) The Case diary, as called for, is placed before the Court.