MOINUDDIN AHMED 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 made under Sec. 438 Cr.P.C., seeking prearrest bail of the accused-petitioner, namely, Md. Moinuddin Ahmed, in connection with Tezpur P.S. Case No.755/2021, registered under Sec. 379 of the Indian Penal Code, read with Sec. 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957.

(3.) Heard Mr. P. Deka, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam for the Respondent State.