DEVAJIT MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to Covid-19 pandemic.

(2.) This is an application under Sec. 438 Cr.P.C., praying for pre-arrest bail by the petitioner, namely, Sri Devajit Mahanta, in connection with CID Police Station Case No. 52 of 2014, registered under Ss. 166/167/384/385 of the IPC, read with Sec. 98 (a)(b) of the Assam Police Act, 2007.

(3.) Heard Mr. N.N.B. Choudhury, learned counsel for the petitioner and Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam, for the State respondent.