MUJAHIDUL ISLAM 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, Mujahidul Islam, apprehending arrest in connection with Jagiroad Police Station Case No. 899 of 2021, registered under Ss. 498(A)/313/34 of the IPC, read with Sec. 4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019.

(3.) I have perused the petition and the annexures including the copy of the FIR.