RUPAK CHANDRA HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel appearing for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition filed under Sec. 438 Cr.P.C., the petitioner, namely, Rupak Chandra Hazarika has prayed for granting pre-arrest bail, apprehending arrest in connection with Kamargaon P.S. Case No. 124/2021 under Ss. 420/409/471 of the IPC.

(3.) Call for the case diary fixing 23/2/2022.