UTSAV DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. C. Pradhan, learned counsel for the petitioners and Ms. S.H. Bora, learned Addl. Public Prosecutor for the State/respondent.

(2.) By this application under section 438 Cr.P.C., the petitioner, Dr. Utsav Deka has prayed for pre-arrest bail apprehending arrest in connection with Dispur P.S. Case No. 870/2019 under section 498-A IPC Perused the case diary produced today.

(3.) The petitioner was granted interim bail by order dated 22-04-2019 and he has been interrogated thoroughly by the investigating officer.