This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Debojit Das, in connection with Dispur Police
Station Case No. 3292 of 2021, registered under Sections 419/493/494/420 IPC.
Perused the petition and the annexures furnished therein.
Heard Mr. B. Pathak, learned counsel appearing for the petitioner and Ms. S.H. Bora, learned Additional Public Prosecutor, appearing for the State
respondent.
On perusal of the statements in the FIR and materials placed before this Court, as of now, this Court is of the view that till a final decision is taken, on
perusal of the case diary, the petitioner be allowed to remain on interim pre-arrest bail.
Accordingly, it is, in the interim, provided that in the event of arrest of the petitioner above named, in connection with the case aforementioned, he shall
be released on furnishing bail bond of Rs.15,000/-, with a suitable surety of the like amount, to the satisfaction of arresting authority.
The direction for pre-arrest bail is subject to the conditions that the petitioner:
(a) shall appear before the Investigating 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.
Call for the case diary.
List the case on 09-11-2021.
