(1.) Heard Mr. S. Islam, learned counsel for the petitioner as well as Mr. H Sarma, learned Additional Public Prosecutor, appearing for the State of Assam.
(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the petitioner, namely, Jelal Uddin Bepari, in connection with Dhubri Police Station Case No. 1850/2020 registered under Sections 120(B)/420/379 of the IPC read with Section 11(1)(a)(b)(d) of the Prevention of Cruelty to Animal Act, 1960.
(3.) Perused the case diary produced before this Court.