ALEF UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Islam, learned counsel for the accused-petitioner and Mr. T.K. Misra, learned Additional Public Prosecutor, State of Assam.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the petitioner viz. Alef Uddin @ Alep Uddin has prayed for pre-arrest bail apprehending his arrest, in connection with Bilasipara Police Station Case No. 1469/2018, registered under Sections 466/468/471, Indian Penal Code.

(3.) The petitioner has stated that he is an elected member from Kathaldi Part-1 8(Kha) under 110 Kajaikata Chuwapata Gaon Panchayat. The informant also contested the election as a candidate of AIUDF party and he lost the contest.