SYED HAMIDUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Barman, learned counsel for the petitioner. Also heard Mr. T.K. Misra, learned Additional Public Prosecutor for the State.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (Cr.P.C.), the petitioner viz. Syed Hamidur Rahman has prayed for pre-arrest bail apprehending his arrest, in connection with Changsari Police Station Case No. 577/2019, registered under Sections 147/448/427/380, I.P.C.

(3.) The informant has lodged the FIR on 12.12.2019 making allegations that on that day at about noon, a number of miscreants had unauthorizedly entered into the office of his political party and destroyed the furniture, documents, etc. inside the office. The petitioner asserted that he is a member of the rival political party and the petitioner has not been named in the FIR but on the pretext of the institution of the FIR, the petitioner has apprehended that he might be arrested in connection with the case.