KITAB ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The court proceedings have been conducted through Video-Conference due to COVID-19 pandemic.

(2.) Heard Mr. HRA Choudhury, learned senior counsel assisted by Mr. A Ahmed, learned counsel appearing for the accused-petitioner as well as Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State of Assam, who has objected to the prayer for interim protection.

(3.) This is an application, filed under Sec. 438 of the Cr.PC. seeking prearrest bail of the accused-petitioner, namely, Kitab Ali @ Md Kitab Ali, in connection with Abhayapuri PS Case No. 876/2021 registered under Ss. 14/15 of the Assam Game and Betting Act, 1970.