MD. IBRAHIM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S.G. Baruah, learned counsel for the petitioner. Also heard Mr. D. Das, learned Addl. Public Prosecutor, Assam appearing for the State respondent. This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely Md. Ibrahim Ali, apprehending arrest in connection with Laluk P.S. Case No. 364/2021 corresponding to G.R. Case No. 4282/2021 registered u/s 498A/506/376/336 of the IPC.

(2.) The Case diary, as called for, is placed before the Court.

(3.) It may be mentioned that by order, dtd. 7/1/2022, this Court granted the privilege of interim pre-arrest bail to the petitioner subject to conditions.