JYOTI BORGOHAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this bail application filed under Sec. 438 CrPC, petitioners, namely, 1) Jyoti Borgohain and 2) Sri Santanu Borgohain, have sought for pre-arrest bail in the event of their arrest in connection with Tinsukia PS Case No. 69/2022, under Ss. 268/294/295(A)/323/34 IPC.

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

(3.) Also perused the record and the documents annexed. It appears that both the parties have filed cases against each other on the single incident that had happened in the premises of the informant, which have been registered as Tinsukia PS Case No. 68/2022, under Ss. 336/448/354/323/506 IPC and Tinsukia PS Case No. 69/2022, under Ss. 268/294/295(A)/323/34 IPC. Let the Case Diaries of both the cases be called for and list the matter in the fourth week of March, 2022, for the production of Case Diary.