MD. MERAJUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel, Ms. G. Borah appearing for the petitioner.

(2.) Also heard Mr. H. Sharma, learned Addl. P.P. for the State of Assam.

(3.) The petitioner, namely, Md. Merajul Haque has filed this application under Section 438 of the Cr.P.C. praying for grant of pre-arrest bail in the matter of Samaguri Police Station Case No. 411/2020 under Sections 341/294/307/333/326 of the IPC.