MD. KADIR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Md. Kadir Ali @ Md. Kadir, Jamuguri Police Station Case No. 36 of 2020, registered under Sections 379/411 of the IPC, read with Section 23(1)(a) of the Petroleum Act and Section 4(b) of the Explosive Substances Act.

(2.) Heard Mr. R. Dhar, learned counsel for the accused-petitioner and Mr. N.K. Kalita, learned Additional Public Prosecutor for the State.

(3.) The case diary produced has been perused.