RAFIKUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SC Biswas, learned counsel for the petitioner and Mrs. A Begum, learned Addl. PP, Assam.

(2.) This is an application under Section 438 Cr.P.C. filed by the petitioners, namely, Rafikul Islam, praying for pre-arrest bail apprehending arrest in connection with Sarbhog PS Case No.160/2019 corresponding to GR Case No. 3897/2019 under section 366 (A) IPC.

(3.) Case diary called for is received and perused today.