ANARUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the accused-petitioner, namely, Sri Anarul Hoque, in connection with Agomani P.S. Case No.343/2020 (G.R. Case No.4301/2020), registered under Sections 341/325/392/34 of the Indian Penal Code.

(2.) Heard Mr. A.A.R. Karim, learned counsel for the petitioner. Also heard Mr. M.P. Goswami, learned Additional Public Prosecutor, Assam, appearing for the State Respondent.

(3.) Case diary produced has been perused.