AHADUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S.S. Zia, the learned counsel appearing on behalf of the Petitioner and Mr. B. B. Gogoi, the learned Additional P.P. appearing on behalf of the Respondent.

(2.) By this petition under Sec. 438 Cr.P.C. the privilege of interim pre-arrest bail which have been sought for by the Petitioner apprehending arrest in connection with Sonapur P.S. Case No.116/2022 registered under Sec. 120(B)/379/411 IPC read with Sec. 11(a)(b)(d) of Prevention of Cruelty of Animal Act, 2000, read with Sec. 13(1) of the Assam Cattle Prevention Act, 2021.

(3.) This Court vide an order dtd. 15/6/2022 had granted interim pre-arrest bail to the Petitioner subject to furnishing a bail bond of Rs.30,000.00 with one surety of like amount to the satisfaction of the arresting authority, subject to the conditions stated therein.