SHAHEB KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Hearing held through virtual mode.

(2.) Heard Mr. K. Bhuyan, learned counsel appearing for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. P.P., Assam appearing for the State respondent.

(3.) This petition under Section 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely, Shahed Khan, apprehending arrest in connection with Barpeta P.S. Case No. 1151/2021 under Section 302/34 of the IPC.