RASHIDUL AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.H. Ahmed, learned counsel for the applicant/petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam, appearing for the State.

(2.) By this application filed under Section 438 Cr.P.C., the petitioner has prayed for grant of anticipatory bail in connection with Barpeta P.S. Case No.1512/2020 registered under Section 325/326/294/506/34 of the Indian Penal Code.

(3.) List on 18.09.2020 for production of case diary.