MANIK CHOWDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this bail application filed under Sec. 438 CrPC, petitioner, namely, Sri Manik Chowdhury, has sought for pre-arrest bail in the event of his arrest in connection with Khatkhati PS Case No. 143/2021, under Ss. 420/406 IPC.

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

(3.) Learned Additional Public Prosecutor has submitted that charge sheet in connection with the aforesaid case has been submitted vide FR No. 50/2021, dtd. 20/9/2021.