BIKASH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J I Borbhuiya, learned counsel for the applicant and Ms. N Das, learned Addl. PP, Assam.

(2.) By this application under Sec. 438 Cr.P.C., the applicant, namely, Bikash Das has filed an application under Sec. 438 Cr.P.C., with prayer for pre arrest bail in connection with Dholla PS Case No.27/2023 under Sec. 406/420 IPC.

(3.) Case diary called for is received and perused.