TAZIUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Islam, learned Counsel for the petitioner and Mr. BB Gogoi, learned Additional Public Prosecutor for the State respondent No.1.

(2.) By this petition under Sec. 438 Cr.P.C., the petitioner, namely, Taziul Islam @ Taijul has prayed for pre-arrest bail apprehending arrest in connection with South Salmara PS Case No. 70/2022 under Ss. 420/379/411 of the IPC r/w Sec. 7 of the PC Act.

(3.) The case diary is placed before the Court.