Luken Das And Anr. vs State Of Assam

The Court proceedings have been conducted through Video-Conference due to COVID-19 pandemic.

This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1) Sri Luken Das, and 2) Sri

Tinku Das, in connection with North Guwahati P.S. Case No.94/2021 registered under Sections 447/325/307/354/34 of the Indian Penal Code.

Heard Mr. S. Borthakur, learned counsel for the petitioners. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam appearing for

the Respondent State.

Perused the petition and the annexures therewith.

Call for the case diary along with the injury report, if any.

List the matter on 15.07.2021.

On perusal of the materials made available before this Court, as of now, it is provided, in the interim, that in the event of arrest of the accused

petitioners above named, in connection with the case aforementioned, they shall be released on their furnishing bail bond of Rs.15,000/- each, with a

suitable surety of the like amount each, to the satisfaction of arresting authority.

The direction for interim pre-arrest bail is subject to the conditions that the accused petitioners :

(a) shall appear before the Investigating Officer of concerned Police Station, within seven days from today and shall co-operate with the investigation;

(b) shall not hamper with the investigation, or tamper with the evidence of the case;

(c) 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 to the Court or to any police officer.