MD. MUHIBUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. MR Devi, learned counsel for the petitioner as well as Mr. RJ Baruah, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This is a 2nd application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the petitioner, namely, Md. Muhibur @ Mohibur Rahman, in connection with Lanka Police Station Case No. 22/2020 registered under Sections 302/34 of the IPC.

(3.) Perused the case diary produced before this Court.