HAROONUR RASHID Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Barman, learned counsel for the petitioner. Also heard Mr. K. Konwar, learned APP appearing for the State.

(2.) By this application under section 438 Cr.P.C., the petitioner is seeking pre-arrest bail in connection with Tamarhat P.S. Case No. 113/2020 under section 120(B)/420/468/409 IPC.

(3.) Let the case diary or scanned copy thereof or the status report of investigation be produced on 22.07.2020.