JONIUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Deka, learned counsel for the petitioner. Also heard Ms. A. Begum, 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 Joniur Rahman, apprehending arrest in connection with Bilasipara P.S. Case No. 1166/2020 (G.R. Case No. 1367/2020) registered u/s 366 of the IPC.

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