ABBAS ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Heard Mr. M.U. Ahmed, learned counsel for the petitioners. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam.

(3.) By this application filed under Section 439 of the CrPC, the petitioner, namely, Abbas Ali, is praying for grant of bail in connection with Gauripur Police Station Case No.876/2019 under Section 379 IPC read with Section 11(1)(a)(d)(h) of the Prevention of Cruelty to Animals Act, 1960 with Addl. Section 120(B)/420 IPC.