HATEM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.A. Sheikh, learned counsel for the petitioner and Mr. B.B. Gogoi, learned Addl. P.P., Assam.

(2.) By this application under Section 438 of the Cr.PC., the petitioner, namely, Hatem Ali has prayed for pre-arrest bail apprehending arrest in connection with Fakirganj PS Case No. 170/2020 under Section 120(B)/326/34 IPC R/W Section 25(1)(b) Arms Act.

(3.) Perused the FIR and the documents annexed with the petition.