RAJESH KUMAR JALAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. Rahul, learned Counsel for the petitioner and Mr. P Borthakur, learned Addl.Public Prosecutor for the State respondent.

(2.) Call for the case diary and 164 CrPC statement, fixing 25/2/2022. In the interim, it is provided that in the event of arrest of the petitioner, namely, Rajesh Kumar Jalan, he shall be released on interim pre-arrest bail, in connection with Gobardhana PS Case No. 112/2021 under Ss. 143/147/148/447/120B/307/427 of the IPC, on furnishing bail bond of Rs.30,000.00 with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions: