MUMTAZUL ISLAM @ MOMTAZUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Rahman, learned counsel for the accused-petitioner. Also heard Mr. M.P. Goswami, learned Additional Public Prosecutor for the State.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (Cr.P.C.), the accused-petitioner viz. Mumtazul Islam @ Momtazul has prayed for pre-arrest bail apprehending his arrest, in connection with Laluk Police Station Case No. 467/2019 (corresponding to G.R. Case No. 3228/2019), registered under Sections 120B/420/489A/489D, I.P.C.

(3.) The concerned case diary, as called for, has been received by the by the learned Additional Public Prosecutor.