RAMEN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J.I. Borbhuiya, learned counsel for the petitioner. Also heard P. Borthakur, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely Sri Ramen Deka, apprehending arrest in connection with Mangoldoi P.S. Case No. 524/2020 registered u/s 420/468/471/294/307 of the IPC.

(3.) The up-to-date Case diary, as called for, is not received.