RAHIM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. T. Som, learned counsel for the petitioner. Also heard Mr. B. Gogoi, learned Additional Public Prosecutor for the State of Assam.

(2.) Mr. B. Gogoi, learned Additional Public Prosecutor for the State of Assam has produced the case diary before this court and submits that the I.O. has collected sufficient materials against the accused petitioner and therefore, opposed extending the benefit of pre-arrest bail against the accused petitioner.

(3.) On the other hand, Ms. T. Som, learned counsel for the petitioner submits that though rice was seized from the possession of the accused petitioner, yet the same were not a PDS rice and he purchased the same from the market and she has produced one receipt before this Court to substantiate her submission.