JOYNAL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Ahmed, learned counsel for the petitioner and Ms. S. Jahan, learned Additional Public Prosecutor, Assam appearing for the State respondent.

(2.) By this 2nd petition under Section 438 Cr.P.C., the petitioner, namely, Md. Joynal Hoque has prayed for granting pre-arrest bail apprehending his arrest in connection with Gauripur PS Case No.1244/2019 under Sections 498A/120B/325/376/511 of the IPC.

(3.) The earlier bail application being AB 4239/2019 has been rejected by this Court vide order, dated 10.06.2020.