ALIMUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. M. Khan, learned counsel for the petitioner and Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the State.

(2.) By this application under Section 438 CrPC, the petitioner, namely, Alimuddin apprehending his arrest is seeking pre arrest bail in Jogighopa P.S. Case No. 46/2020 registered under Section 366 of the IPC.

(3.) Perused the case diary placed before the Court as well as the report of the present Investigating Officer of the case dated 19.08.2020.