KOPIL UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Section 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely Kopil Uddin apprehending arrest in connection with Murajhar P.S. Case No. 295/2017 u/ss 498A/307/34 of the IPC (G.R. Case No. 2298/17).

(3.) The scanned copy of the Case diary and case record are placed before the Court.