NABIN CH BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this application under Sec. 438 of the CrPC, the petitioner, namely- Sri Nabin Ch Bora @ Nabin Bonia has sought for pre-arrest bail, in the event of arrest, in connection with Nagaon P.S. Case No.158/2022 under Ss. 420/406/387/294/506 of the IPC.

(2.) Heard learned counsel for the petitioner as well as Addl. Public Prosecutor, Assam representing the respondent State.

(3.) Perused the case diary and gone through the documents annexed. From the materials in the case diary, it reveals that the entire allegation is against Smti. Dipika Bonia who happens to be the wife of the present petitioner and the informant alleged to have some monetary transaction between him and the said Smti. Dipika Bonia. The complicity of the present petitioner is not discernible and that being so, custodial detention of the accused petitioner is not warranted.