MAHESWAR BASUMATARY 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 pre-arrest bail by the petitioner, namely, Mr. Maheswar Basumatary apprehending arrest in connection with Kachugaon Police Station Case No. 128 of 2020, registered under Ss. 143/147/148/149/448/325/427 of the IPC, read with Sec. 25 (1A) of the Arms Act.

(3.) Heard Mr. A.K. Bhuyan, learned counsel appearing for the petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor.