SHAHED AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.S. Tapader, learned counsel for the petitioner and the Addl. P.P. Assam for the respondent State.

(2.) This is an application under Sec. 438 of the Cr.P.C. filed by the petitioner, namely, Shahed Ahmed praying for pre-arrest bail in connection with Ratabari P.S. Case No. 585/2021, registered under Sec. 420/471/468/34 of the IPC.

(3.) Call for the case diary, fixing 28/1/2022.