AZAHAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through video-conference. This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Azahar Ali, in connection with Gauripur Police Station Case No. 815 of 2020, registered under Sections 354(A)/376/406/456/506 of the IPC.

(2.) The case diary produced, has been perused.

(3.) Heard Mr. R. Islam, learned counsel appearing for the petitioner and Mr. N.J. Dutta, learned Additional Public Prosecutor.