TIKEN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 438 Cr.P.C., seeking pre-arrest bail of the petitioners, namely, 1) Tiken Das, and 2) Rousanara Begum, in connection with North Guwahati Police Station Case no. 125/2021, registered under Ss. 120B/379/411 IPC read with Sec. 7 of the E.C. Act. Heard Mr. R.P. Sarma, learned senior counsel assisted by Ms. T. Som, learned counsel for the petitioners. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam for the Respondent State.

(2.) Case diary produced has been perused.

(3.) There is no such incriminating material against the petitioner no. 2 requiring her custodial interrogation as she is the owner of the truck involved in the case. That being so, the prayer for pre-arrest bail of the petitioner no. 2 viz. Rousanara Begum is granted.