MD. SAHABUDDIN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. NNB Choudhury, learned Counsel for the petitioner and Ms. A Begum, learned Addl.Public prosecutor for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioner, namely, Md. Sahabuddin Ali has prayed for pre-arrest bail apprehending arrest in connection with Panigaon PS Case No. 78/2020 under Section 366 of the IPC.

(3.) Case diary is received.