MRIDUL SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. K. Medhi, learned counsel for the petitioner. Also heard Mr. R. Bora, learned Standing Counsel, Excise Department.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of prearrest bail to the petitioner, namely, Mridul Saikia @ Babu Saikia, apprehending arrest in connection with Dhekiajuli Excise Case No. 55/2022 registered u/s 53(1)(a) of Assam Excise (Amendment) Act.

(3.) The Case diary, as called for, is placed before the Court. It may be mentioned that by order, dtd. 20/6/2022, this Court granted the privilege of interim pre-arrest bail to the petitioner.