JOYNAL ABEDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Joynal Abedin, apprehending arrest in connection with Abhayapuri Police Station Case No. 94 of 2021, registered under Sections 379/411 of the IPC, read with Section 7 of the Essential Commodities Act.

(2.) Heard Mr. N. Uddin, learned counsel for the petitioner and Mr. H. Sarma, learned Additional Public Prosecutor, Assam appearing for the Respondent State. The case diary produced, has been perused.

(3.) It does not appear from the case diary that there is any material justifying the custodial interrogation of the petitioner. On the other hand, the petitioner has appeared before the Investigating Police Officer after he was granted interim protection vide order, dated 02-03-2021.