MD. IMRAN HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SM Abdullah P, learned counsel for the petitioner. Also heard Mr. M Phukan, learned Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre- arrest bail of the petitioner, namely, Md. Imran Hussain, in connection with Rupahihat P.S. Case No. 563/2021 registered under Ss. 188/353/34 of the IPC read with Ss. 14/15 of the Assam Game and Betting Act, 1970.

(3.) It has been submitted by Mr. Phukan, learned Public Prosecutor that charge-sheet has been laid, vide CS No. 26/2022, dtd. 25/2/2022 in the instant case by the Investigating Police Officer. However, since the petitioner has been availing interim protection, the same is extended for another 15 (fifteen) days from today.