JEET AMRIT BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. N. Rai, learned counsel for the petitioner and Mr. H. Sarma, learned Additional Public Prosecutor, Assam for the State. By this application under Section 438 CrPC, the petitioner namely, Jeet Amrit Baruah, is seeking pre arrest bail in Dispur P.S. Case No.1972/2018 corresponding to G.R. Case No.9473/2018 registered under Sections 420/468/471 IPC apprehending his arrest in said Page No.# 2/2 case.

(2.) The informant of the case lodged an FIR on 13.07.2018 before the Dispur Police Station alleging that one Dhruba Jyoti Hazarika and the present petitioner without his consent created a sub tenancy where Dhruba Jyoti Hazarika is a defaulter in payment of rent. In the said FIR dated 13.07.2018 it has also been alleged by the informant that the present petitioner obtained a trade license from the GMC along with the rent agreement with the forged signature of the informant. Mr. Sarma, learned Addl. Public Prosecutor of the State from the up-to-date case diary submits that the FSL report with regard to the rent agreement submitted by the petitioner before the GMC authority for the purpose of obtaining trade license with the signature of the informant is found to be forged one.

(3.) As the case diary contains sufficient incriminating materials against the petitioner with regard to his involvement in the said criminal case, this Court is of the view that he is entitled for any anticipatory bail in said Dispur P.S. Case No.1972/2018 and accordingly, the prayer for pre arrest bail of the petitioner stands rejected.