ZAFAR KHAN 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, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Sri Zafar Khan, in connection with Tinsukia P.S. Case No.1985/2021 (G.R. Case No.3187/2021) registered under Ss. 429/379 of the Indian Penal Code, read with Sec. 13(1) of the Assam Cattle Preservation Act, 2021.

(3.) Heard Mr. N. Hasan, learned counsel for the petitioner. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam appearing for the Respondent State.