MALATI DAS BARUAH Vs. HIREN DAS

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned Counsel for the applicant and Mr. B.B. Gogoi, learned Public Prosecutor, Assam.

(2.) By this Misc. application, the petitioner has sought for rejection of the bail prayer made in the related Bail Application No. 2865/07 in connection with Khetri PS. Case No. 88/07 registered under Sections 498(A)/34 IPC along with the following prayer:

(3.) On meticulous scrutiny of the averments made in this miscellaneous application, this Court is of the view that it does not disclose the essential grounds as settled for cancellation of the bail prayer under Section 439(2) of Cr.P.C.