KULENDRA TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, the petitioner, namely- Kulendra Talukdar has sought for pre-arrest bail in connection with Dispur P.S. Case No.4557/2021, registered under Sec. 406/420/294/506 IPC. Heard the learned counsel for both sides and perused the documents annexed.

(2.) Call for the case diary, fixing 3rd week of February, 2022.

(3.) It is alleged in the FIR that out of the amount of Rs.3.00 lakh borrowed by the petitioner from the informant, he paid only Rs.1.00 lakh and for the remaining amount though a cheque was issued, but the same was bounced. The petitioner contends that the informant being his friend, he will amicably settle the matter out of the court.