SAMPURNA HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Alom, learned counsel appearing for the petitioner. Also heard Mr. D. Borah, learned counsel appearing on behalf of Mr. BK Mahajan, learned Special Public Prosecutor under the Wildlife (Protection) Act.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the petitioner, namely, Sri Sampurna Hazarika, in connection with Bokakhat P.S. Case No. 84/2019 registered under Sections 447/379/429 of the IPC read with Section 51 (1) of the Wildlife (Protection) Act, 1972 and 25 (1-A)/27 of the Arms Act, 1959.

(3.) It has been submitted by Mr. Borah, learned counsel for the respondent that Final Report has already been submitted in this case, vide FR No. 164/2020 by the Forest Department.