MAFUZA RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Ahmed, learned counsel for the accused-petitioner. Also heard Mr. K. Konwar, 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. Mafuza Rahman has prayed for pre-arrest bail apprehending his arrest, in connection with Dhubri Police Station Case No. 2162/2019, registered under Sections 406/468/471/420/384, I.P.C.

(3.) The case diary, as called for, has been received by the learned Additional Public Prosecutor for the State. Pursuant to the interim order dated 27.01.2020 the accused petitioner has appeared before the Investigating Officer of the case and her statement has been duly recorded by the Investigating officer.