ANARUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Beria, learned counsel for the petitioner and Mr. BB Gogoi, learned Addl.

(2.) Public Prosecutor, Assam for the State respondent.

(3.) This petition under Section 438 Cr.P.C., is filed praying for release of the petitioner, namely, Anarul Islam on pre-arrest bail apprehending arrest in connection with Dhekiajuli PS Case No. 719/2020 ( GR Case No. 3542/2020) u/s 379 of the IPC.