MOZID ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Rana, learned counsel appearing for the petitioner. Also heard Mr. R. Kaushik, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Section 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely Mozid Ali apprehending arrest in connection with Lakhimpur P.S. Case No. 378/2018 registered u/s 328/307 IPC.

(3.) The Case diary, as called for, is placed before the Court.