JITU DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Mahajan, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Addl. Public Prosecutor for the State, Mr. D. Talukdar and Mr. NNB Choudhury, learned counsel for the informant/respondent No.2.

(2.) This is an application under Sec. 482 of the BNSS, 2023 for grant of pre-arrest bail to the petitioner in connection with Jalukbari Police Station Case No. 501/2025 under Sec. 74/117(2)/78 of BNS, 2023 added Sec. 108 of BNS, 2023.

(3.) This case arises out of an unfortunate incident wherein a young lady of about 28 years took the extreme step of ending her life.