IKRAMUL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T Hussain, learned counsel for the petitioner. Also heard Mr. BB Gogoi, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre- arrest bail of the accused-petitioner, namely, Ikramul Hussain, in connection with Lahorighat Police Station Case No. 797/2021 registered under Ss. 13/14/15 of the Assam Games and Betting Act.

(3.) Perused the case diary produced before this Court. On perusal of the materials in the case diary, it appears that the petitioner has appeared before the Investigating Police Officer after he was granted interim protection by a co-ordinate Bench of this Court vide order, dtd. 17/1/2022. The petitioner is not alleged to have misused the liberty granted to him while availing interim protection.