ABDUL JALIL CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.P.C., praying for pre-arrest bail by the petitioner, namely, Abdul Jalil Choudhury, in connection with Dispur Police Station Case No. 2935 of 2021, registered under Ss. 406/420/506 of the IPC.

(2.) Heard Mr. R.P. Sharma, learned senior counsel for the petitioners and Mr. K.K. Parasar, learned Additional Public Prosecutor representing the State.

(3.) The case diary produced has been perused.