ALAMIN AHMED LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Saikia, the learned counsel appearing on behalf of the Applicant and Mr. B. B. Gogoi, the learned Additional P.P. appearing on behalf of the Respondent.

(2.) This is an application under Sec. 438 of the Code of Criminal Procedure, 1973 filed by the Applicant namely Alamin Ahmed Laskar praying for pre-arrest bail apprehending arrest in connection with Udharbond P.S. Case No.81/2022 under Ss. 149/353/333/427 of the IPC read with Sec. 4 of the Prevention of Damage to Public Property Act.

(3.) I have perused the FIR and the documents annexed therewith as well as the CD.