MD. ABDUR REZAK BORBHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to Covid-19 pandemic.

(2.) This is an application made under Sec. 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Md. Abdur Rezak Borbhuyan, apprehending arrest in connection with Doboka Police Station Case No. 643 of 2021, registered under Ss. 13/14 of the Assam Game and Betting Act, 1970.

(3.) I have perused the petition and the annexures including the copy of the FIR. Heard Mr. B. Gogoi, learned counsel appearing for the petitioner and Ms. S.H. Bora, learned Additional Public Prosecutor representing the State respondent.