ABDUL JALIL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MZ Shah, learned counsel for the petitioner and Mr. TK Mishra, learned Addl. PP, Assam.

(2.) This is an application under Section 438 Cr.P.C. filed by the petitioner, namely, Abdul Jalil, praying for pre-arrest bail apprehending arrest in connection with Kalgachia PS Case No.668/2019 (corresponding to GR Case No.4333/2019) under sections 325/302/506/34 IPC.

(3.) Case diary called for is received and perused.