SADDAM HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through VideoConference 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, Md. Saddam Hussain, in connection with Gossaigaon Police Station Case No.13 of 2022 registered under Ss. 379/411/34 of the Indian Penal Code, read with Ss. 4/5/8/13(1) of the Assam Cattle Preservation Act, 2021. Heard Mr. S. Khound,learned counsel for the petitioner. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam appearing for the Respondent State.

(3.) Perused the petition and the annexures therewith.