HARIDAS MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AAR Karim, learned counsel for the petitioner and Ms. A Begum, learned Additional Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioner, namely, Haridas Mahanta has prayed for granting pre-arrest bail apprehending his arrest in connection with Tamarhat PS Case No.182/2020 ( GR No.3185/2020) under Sections 448/376/506 of the IPC.

(3.) The case diary is placed before the Court.