SANJIB DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 438 Cr.PC, the petitioner, namely, Sri Sanjib Das has prayed for pre-arrest bail, apprehending arrest in connection with Sualkuchi P.S. Case No.35/2019 under Section 498(A) IPC.

(2.) Heard Mr. R. Islam, learned counsel for the petitioner as well as Mr. N.J. Dutta, learned Addl. P.P. for the state respondent.

(3.) It is submitted by the learned Addl. P.P. that on completion of the investigation, police has already submitted charge sheet vide CS No. 23/2019 dated 25.04.2019.