MD. RIYAZUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. Jalan, learned Counsel for the petitioner and Ms. A. Begum, learned Addl.Public prosecutor for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioner, namely, Md. Riyazuddin @ Riyazuddin Ahmed has prayed for pre-arrest bail apprehending arrest in connection with North Lakhimpur PS Case No. 920/2020 under Sections 120B/468/489B/489D of the IPC.

(3.) Case diary is placed before the Court.