AFZAL ALI SK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MA Seikh, learned counsel for the petitioner and Mr. TK Mishra, learned Addl. PP, Assam.

(2.) This is an application under Section 438 Cr.P.C. filed by the petitioner, namely, Afzal Ali Sk, praying for pre-arrest bail apprehending arrest in connection with Bilasipara PS Case No.1113/2019 (corresponding to GR Case No.1771/2019) under sections 420/468 IPC.

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