KASHEM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Rahman, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Section 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely Kashem Ali @ Abul Kashem apprehending arrest in connection with Golakganj P.S. Case No. 346/2017 (GR No.1623/2017) registered u/s 376 of the IPC.

(3.) The Case diary, as called for, is placed before the Court.