ABDUL KADER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Munir, learned counsel for the petitioner. Also heard Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Abdul Kader, in connection with Jogighopa PS Case No. 316/2020 registered under Sections 420/406 of the IPC.

(3.) Perused the case diary produced before this Court.