AJIT BUNGRUNG Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) By this petition under Section 438 Cr.P.C., the petitioners, namely, Ajit Bungrung and Page No.# 2/2 Smti Renu Bungrung have prayed for granting pre-arrest bail, apprehending arrest in connection with Dispur PS Case No. 380 of 2019 under Sections 420/419/406 of the IPC.

(2.) Case diary, as called for, is placed before the Court.

(3.) Mr. A Upadhyay, learned counsel for the petitioners, submits that the petitioners are on interim pre-arrest bail granted vide order, dated 06.03.2019, and that the petitioners appeared before the I.O. and their statements under Section 161 of the Cr.P.C. got recorded.