PRAG RAJ SINGLA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr.A. M. Bora, learned counsel for the petitioners. Also heard Mr. D. Das, learned Additional Public Prosecutor for the State respondent.

(2.) This application under Sec. 438 Cr.P.C. is preferred by accused petitioners namely, 1. Shri Prag Raj Singla and 2. Shri Tushar Kumar Singla are seeking pre arrest bail, who have been apprehending arrest in connection with SNP/EX. 25/2021 under Sec. 53 (1) (a) (c) (d) and (e) of the Assam Excise (Amendment) Act, 2018.

(3.) Mr. D. Das, learned Addl. P.P. while vehemently objecting the bail prayer of the petitioners submitted that custodial detention/interrogation of the petitioners shall be necessary for further interrogation inasmuch as there might be some other sources and places where the petitioners are continuing the crime.