NUR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Ahmed, learned counsel for the petitioner and Mr B. Sharma, learned Addl. PP., Assam appearing for the State/respondent.

(2.) By this application under Section 438 Cr.P.C., the petitioners, namely Nur Hussain has prayed for pre-arrest bail apprehending arrest in connection with Dhubri P.S. Case No. 1322/2020 (Corresponding to G.R. case No. 4285/2020) under Sections 498(A)/376 of the IPC read with Section 4 of the Dowry Prohibition Act.

(3.) The case diary, as called for, is placed before the Court.