FIRUJ ISLAM HALDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Firuj Islam Haldar, in connection with Nagaon P.S. Case No.2442/2021 registered under Sec. 420 of the Indian Penal Code, read with Sec. 63 of the Copyright Act, 1957 and Sec. 13 of the Drugs and Cosmetics Act, 1940. Heard Mr. A. Ali learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam appearing for the Respondent State.

(2.) Perused the petition and the annexures therewith.

(3.) Call for the case diary.