SAHID KHAN @ SAHID HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through remote video conferencing mode due to the prevailing situation in the State due to Covid-19 pandemic.

(2.) Heard Mr. A. Sahad, learned counsel for the petitioner and Mr. R.J. Baruah, Page No.# 2/3 learned Additional Public Prosecutor for the respondent State of Assam.

(3.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the petitioner viz. Md. Sahid Khan @ Sahid Hussain has approached this Court seeking the benefit of pre-arrest bail, apprehending his arrest, in connection with Dibrugarh Police Station Case No. 409/2021 (Corresponding to G.R. Case No. 767/2021) registered for offences punishable under Sections 498A/307, Indian Penal Code read with Section 4 of Dowry Prohibition Act and Section 4 of Muslim Women (Protection of Rights on Marriage) Act, 2019.