NURZAMAN AHMED 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 made under Sec. 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Nurzaman Ahmed, apprehending arrest in connection with Golakganj Police Station Case No. 1246 of 2021, registered under Sec. 279/379 of the IPC, read with Sec. 11(1)(a)(b)(d) of the Prevention of Cruelty to Animals Act.

(3.) Heard Mr. M. Khan, learned counsel appearing for the petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor.