BAHARUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Rahman, learned counsel for the petitioner. Also Heard Mr. P. Borthakur, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely, Baharul Islam, apprehending arrest in connection with Manikpur P.S. Case No. 584/2021 registered u/s 366/341 of the IPC.

(3.) The Case diary, as called for, is placed before the Court.