ARIFUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. J. Mahanta, learned Senior counsel assisted by Mr. A. Borua, learned counsel for the petitioner and Mr. M.P. Goswami, learned Additional Public Prosecutor, Assam for the State.

(2.) By this application under Section 438 CrPC, the petitioner, namely, Md. Ariful Haque, apprehending his arrest is seeking pre arrest bail in Golaghat P.S. Case No. 1062/2019 registered under Section 307 of the IPC read with Section 25(1) (a)/27 of the Arms Act corresponding to G.R. No.2323/2019.

(3.) Petitioner earlier approached this Court in AB No. 49/2020 for his pre arrest bail in said Golaghat P.S. Case No. 1062/2019, which was disposed of by this Court vide order dated 29.05.2020.