AMANUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Azad, learned counsel for the petitioner and Mr. R.J. Baruah, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By this application under Sec. 438, Code of Criminal Procedure, 1973 (CrPC), the petitioner viz. Amanul Haque has approached this Court seeking the benefit of pre-arrest bail, apprehending his arrest, in connection with Boko Police Station Case No. 410/2021 [G.R. Case No. 468(K)/2021] registered for offence punishable under Sec. 366, Indian Penal Code for the second occasion after rejection of the earlier bail application, A.B./1682/2021 by an order dtd. 2/9/2021.

(3.) Mr. Azad, learned counsel for the petitioner has submitted that the petitioner is a postgraduate student [M.A. in Political Science] and his 4 th Semester Examination is going to be held from 25/10/2021.