RUPA KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner. Also heard Ms.

(2.) A. Begum, learned Addl. Public Prosecutor for the State respondent.

(3.) By this petition filed under Section 438 of the Cr.P.C., the petitioner, namely, Rupa Khan has prayed for granting pre-arrest bail, in connection with Sarthebari P.S. Case No. 15/2021 under Sections 325/376/34 of the IPC.