JITEN PEGU Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this bail application filed under Sec. 438 CrPC, petitioner, namely, Sri Jiten Pegu, has sought for pre-arrest bail in the event of his arrest in connection with Bokakhat PS Case No. 273/2021, under Ss. 420/468/352/354/34 IPC.

(2.) Heard the learned counsel for both the parties.

(3.) Also perused the record and the Case Diary.