RAJEN CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Bhattacharjee, learned senior counsel for the petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam for the State respondent.

(2.) By this application under section 438 of the Code of Criminal Procedure, 1973, the petitioner - Sri Rajen Choudhury has prayed for pre-arrest bail apprehending arrest in connection with Biswanath Chariali Police Station Case No.141/2016 under Section 420/468/406/34 of the Indian Penal Code. The petitioner was granted interim bail with a direction to appear before the Investigating Officer and also the case diary was directed to be produced.

(3.) Case diary called for is received and perused. Case diary transpires that the petitioner has been interrogated in the meantime.