SIDDIQUE AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior counsel assisted by Mr. A. K. Azad, learned counsel for the petitioners and Mr. T. K. Mishra, learned Additional Public Prosecutor, Assam for the State.

(2.) The petitioner, namely, Siddique Ahmed has filed this application under Section 438 Cr.P.C. seeking pre-arrest bail apprehending his arrest in B.I.(E.O.) Police Station Case No. 20/2020 corresponding to G.R. Case No. 13525/2020 registered under Sections 120(B)/420/406/468/471 IPC read with Section 7 of the Essential Commodities Act, 1955.

(3.) Petitioner herein is the elected member of the Board of Directors of M/s Uttar Titapani Samabai Samittee Limited, Kalgachia, district Barpeta.