RAMESWAR TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. BK Mahajan, learned counsel for the petitioner and Mr. MG Singh, learned counsel for the informant. Also heard Mr. NJ Dutta, learned Additional Public Prosecutor for the State of Assam.

(2.) By this petition under Section 438 of the Code of Criminal Procedure (Cr.P.C.), the petitioner, namely, Rameswar Talukdar, has prayed for granting pre-arrest bail, apprehending arrest in connection with Dispur PS Case No. 2973 of 2017 under Sections 420/468/471/34 of the IPC.

(3.) The case diary, as called for, is placed before the Court.