HACHIM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Chowdhury, learned counsel for the petitioner. Also heard Mr. D. Das, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre- arrest bail of the petitioner, namely, Hachim Ali, in connection with Mukalmua PS Case No. 359/2021 registered under Ss. 13/14 of the Assam Gambling and Betting Act.

(3.) This application has been taken up together with AB No. 2859/2021. The case diary has been received in connection with the aforesaid anticipatory bail application and the same has been perused for the purpose of this application also although this application has been posted for motion today.