HEREMBA MASHAHARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R.S. Deuri, learned counsel for the petitioner as well as Mr. H. Sarma, learned Additional Public Prosecutor, Assam for the State respondent.

(2.) By this petition under section 438 of the Cr.P.C., the petitioner namely, Sri Heremba Mashahary has prayed for grant of pre-arrest bail apprehending his arrest in connection with Gorchuk P.S Case No. 160/2019 under Section 395 of the IPC.

(3.) The case diary, as called for, is placed before the Court.