HABIB BADRUZZAMAN KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application under Section 438 CrPC, petitioner, namely, Habib Badruzzaman Khan, has sought for pre-arrest bail in the event of his arrest in connection with Murajhar PS Case No. 390/2019, under Sections 120 (B) IPC, read with Section 25 (1) (A) of the Indian Arms Act.

(2.) Heard Mr M Shamim, learned counsel for the petitioner and the learned Additional Public Prosecutor for the State of Assam, Mr N. K. Kalita, at length.

(3.) Also perused the record and the Case Diary.