ATIKA SULTANA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this application under Sec. 438 CrPC, the petitioner, namely, Atika Sultana has sought for pre-arrest bail in connection with Vigilance PS Case No. 05/2021, under Ss. 120B/420/468/471 IPC, read with Ss. 13(1)(a)/13(2) of the PC Act (Amendment) Act, 2018.

(2.) Learned counsel for both the parties are present, who have already been heard.

(3.) I have also gone through the Case Diary.