ASHOKANANDA DAS Vs. STATE OF ASSAM
LAWS(GAU)-2019-11-95
HIGH COURT OF GAUHATI
Decided on November 22,2019

Ashokananda Das Appellant
VERSUS
STATE OF ASSAM Respondents

JUDGEMENT

- (1.) Heard Mr. KN Choudhury, learned senior counsel for the petitioners. Also heard Mr. Z Kamar, learned counsel for the informant/respondent and Mr. MP Goswami, learned Addl. PP, Assam.
(2.) By this application under Section 438 Cr.P.C. the petitioners, namely, 1. Mr. Ashokananda Das, 2. Dr. Paro Das and 3. Mrs. Sweta Das , have prayed for pre- arrest bail apprehending arrest in connection with Basistha PS Case No.1745/2019, under Sections 120 B/417/409/420/468/471 IPC.
(3.) Perused the case diary produced today.;


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