JAKARIA HUSSAIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Jakaria Husain Laskar, apprehending arrest in connection with Silchar PS Case No. 3986/2019 corresponding to GR 6127/2019 under Section 381 IPC.

(2.) Heard Mr. HRA Choudhury, learned Sr. Counsel, assisted by Ms. R. Rongmei, learned counsel for the petitioner as well as Mr. M.P. Goswami, learned Additional Public Prosecutor, appearing for the State of Assam.

(3.) Perused the FIR and the documents annexed with the petition and also the case diary produced today.