JAGANNATH PAUL 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 under Sec. 438 Cr.P.C., praying for pre-arrest bail by the petitioner, namely, Jagannath Paul, in connection with Dhubri Police Station Case No. 39 of 2022, registered under Ss. 14/15 of the Assam Game and Betting Act.

(3.) Heard Mr. M. Khan, learned counsel for the petitioner and Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam, for the State respondent.