ABDUL BAREK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Hearing held through virtual mode.

(2.) Heard Mr. A. Paramanik, learned counsel appearing for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. P.P., Assam appearing for the State respondent.

(3.) This petition under Section 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely, Abdul Barek, apprehending arrest in connection with Nagarbera P.S. Case No. 128/2020 under Section 392 of the IPC.