KASEM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.S. Ali, learned counsel appearing for the petitioner. Also heard Mr. D. Das, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely Kasem Ali @Md. Abul Kasem apprehending arrest in connection with Uluani P.S. Case No. 61/2021 u/s 120B/201/302 of the IPC.

(3.) The Case diary, as called for, is placed before the Court. The FIR reveals the allegation of murder of the informant's nephew for his motorcycle and mobile phone.