BASANTA PHUKON Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) By this application filed under Section 438 of the Cr.P.C., the petitioner, namely Sri Basanta Phukan has prayed for pre- arrest bail in connection with Moranhat P.S. Case No. 27/2019 (G.R. Case No. 160/2019) registered under Sections 419/420/468/471 of the IPC.

(2.) Case diary, as called for, is placed before the court and perused.

(3.) Mr. JC Gogoi, learned counsel for the petitioner submits that after obtaining the interim pre-arrest bail, the petitioner is cooperating in the investigation and as such, his further custodial interrogation may not be required.