DILOWER HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this application under Section 438 CrPC, petitioner namely, Dilower Hussain @ Dilbar Ali, has sought for pre-arrest bail in the event of his arrest in connection with Bagribari PS Case No. 21/2021, under Sections 379/411 IPC.

(2.) Heard the learned counsel for both the sides.

(3.) Also perused the record and the Case Diary.