DEBABRATA SEN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. P Dutta, learned counsel for the accused-petitioners as well as Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1. Sri Debabrata Sen and 2. Sri Pintu Dey, in connection with Jalukbari PS Case No. 288/2019 registered under Sections 324/307/506/379/34 of the IPC.

(3.) Learned Additional Public Prosecutor submits that charge-sheet being CS No. 69/2019, dated 29.04.2019 has already been laid by the Investigating Police Officer. That being so, if so advised, the accused-petitioners shall appear before the learned court below, where the case is pending, within 10 (ten) days from today, with an appropriate application for bail, which the learned court below will consider on its own merit. On the other hand, the accused-petitioners have been availing interim pre-arrest bail w.e.f. 08.03.2019 which is extended for the next 10 (ten) days.