RANA ASHOK DORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Z Alam, learned counsel for the petitioner and Mr. B Sarma, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) By this application, under Section 438 of the Cr.PC, the petitioner, namely, Sri Rana Ashok Dora, has prayed for granting pre-arrest bail apprehending arrest in connection with Paltan Bazar PS Case No. 745/2019 under Sections 420/506 of the IPC.

(3.) Case diary called for is received and perused.