MD. NURUDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Deka, learned counsel for the applicant. Also heard Ms. S.H. Bora, learned Public Prosecutor, Assam, appearing for the State.

(2.) Apprehending arrest in connection with Crime Branch P.S. Case No.11/2021 registered under Sec. 120(B)/420/409/467/468/471 of the IPC the applicant has approached this Court seeking the benefit of pre-arrest bail.

(3.) Mr. Deka submits that the applicant herein is a businessman and he is named in the F.I.R. dtd. 20/9/2021 merely on suspicion. Notwithstanding the same, due to the rampant arrests of residents of his locality, made in the recent past, the applicant has a reasonable apprehension of being arrested by the police.