ABDUL SALAM 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, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Sri Abdul Salam @ Salam Uddin, in connection with Gauripuri Police Station Case No. 986 of 2015 (corresponding to GR Case No. 5315/2015) registered under Ss. 120(B)/498(A)/494/376 of the IPC, read with Sec. 4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. A.A.R. Karim, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, representing the State respondent.