ALI AKBAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.Hoque, learned counsel for the petitioner and Mr. B.B. Gogoi, learned Addl. Public Prosecutor for the State/respondent.

(2.) By this second application under Section 438 Cr.P.C., the petitioner, namely, Ali Akbar @ Md. Ali Akbar has prayed for pre-arrest bail apprehending arrest in connection with Abhayapuri P.S. Case No. 983/2020 under Sections 420/406/409 of the IPC.

(3.) It may be motioned herein that the earlier anticipatory bail application of the petitioner was rejected, vide order dated 03.02.2021 in A.B. No. 43/2021.