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Judgment
Heard Shri T. N. Das, learned counsel for the petitioners, namely, 1. Sanjay Muraraka @ Sanjay Kr. Murarka and 2. Sanjiv Murarak, who have filed
this anticipatory bail application under Section 438 of the CrPC praying for pre-arrest bail in connection with Bharalumukh P.S. Case No. 472/2021,
under Section 406/420/468/34 of the IPC.
Call for the case diary, fixing the matter on 14.07.2021.
Shri M. P. Goswami, learned Addl. PP for the state of Assam shall do the needful for procurement of the same.
The learned counsel for the petitioners prays for an interim order.
It is submitted that the evidence are all documentary in nature and two other accuseds namely, 1. Saina Agarwal and 2.Laxsmi Agarwal, have already
been given interim anticipatory bail by this Court in AB No. 1769/2021 and the case is fixed on 14.07.2021.
Considering the above facts and circumstances, it is provided in the interim that in the event of arrest of the abovenamed petitioners in connection with
the aforesaid police case, they shall be released on bail on furnishing of bail bond of Rs.20,000/-(Twenty thousand only), each with one surety of the
like amount subject to the satisfaction of the Arresting Authority.
The petitioners are directed to appear before the IO on or before 11.07.2021 for recording their statements. The petitioners are further directed to
render full cooperation with the investigation of the case and not indulge in any activities detrimental to the same.
List this case on 14.07.2021 alongwith AB No. 1769/2021.