TIKU ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference. Heard Mr. T Hussain, learned counsel appearing for the petitioner. Also heard Mr. B Sarma, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the petitioner, namely, Tiku Ali @ Arab Ali, in connection with Bharalumukh PS Case No. 398/2020 registered under Sections 448/325/384 of the IPC.

(3.) I have perused the case diary produced before this court by the learned Additional Public Prosecutor.