LAWS(GAU)-2021-3-152

AHIDUL ALI SHEIKH Vs. STATE OF ASSAM

Decided On March 22, 2021
Ahidul Ali Sheikh Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioners, namely, 1. Ahidul Ali Sheikh and 2. Anjar Ali @ Enajar Sheikh, apprehending arrest in connection with Rangia Police Station Case No. 89 of 2021, registered under Sections 279/428/429/379/34 of the IPC, read with Section 11 of the Prevention of Cruelty to Animals Act, 1960.

(2.) I have perused the petition including the copy of the FIR and the documents annexed therewith.

(3.) Heard Mr. J. Kalita, learned counsel appearing for the petitioners and Ms. S.H. Bora, learned Additional Public Prosecutor.