SAMIR HUSSAIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Bora, learned counsel for the petitioner and Mr. TK Mishra, learned Addl. PP, Assam.

(2.) This is an application under Section 438 Cr.P.C. filed by the petitioner, namely, Samir Hussain Laskar, praying for pre-arrest bail apprehending arrest in connection with Bharalumukh PS M.M.R No.28/2019.

(3.) Learned counsel for the petitioner submits that a notice has been issued by the Officer-in-Charge of the police station directing the petitioner to appear before the Investigating Officer along with Bobi Singh in respect of whom the missing entry was lodged. Learned counsel for the petitioner submits that the petitioner and said Bobi Singh were in love and both were major and have also solemnized marriage.