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Judgment
Heard Mr. U. Dutta, learned counsel for the petitioners. Also heard Mr. N.J. Dutta, learned Addl. Public Prosecutor for the State/respondent.
By this application under Section 438 Cr.P.C., the petitioners, namely (i) Gajen Buragohain (ii) Kumud Buragohain @ Kumud Gohain (iii) Mahila
Buragohain @
Mahila Gohain have prayed for pre-arrest bail apprehending arrest in connection with Dhemaji P.S. Case No. 167/2021 under Sections
420/406/376/153A/34 the IPC.
Call for the case diary along with medical report.
List on 12.07.2021.
In the interim, it is provided that in the event of arrest, the petitioner Nos. 2 and 3, named above, shall be released on interim pre-arrest bail, in
connection with Dhemaji P.S. Case No. 167/2021 under Sections 420/406/376/153A/34 of the IPC, on furnishing bail bond of Rs.20,000/- (Rupees
Twenty Thousand) each with one suitable surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following
conditions:
(i) That the petitioners shall appear before the Investigating Officer within 7 days and co-operate with the investigation and;
(ii) That the petitioners shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case, so
as to dissuade him from disclosing such facts either to the Court or to any police officer.