JITENDRA PRASAD SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 438 Cr.P.C. seeking pre-arrest bail by the petitioner, namely, Sri Jitendra Prasad Singh in connection with Azara P.S. Case No. 64/2002 under Section 63 of Copyright Act.

(2.) Perused the above application and the materials on record. Also perused the relevant case diary.

(3.) Heard Mr B.K. Mahajan, learned counsel for the petitioner, and Mr Noor Mohammed, learned Public Prosecutor, Assam for the respondent.