RAHIM ALI 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, Rahim Ali @ Rahim Uddin, in connection with BIEO Police Station Case No. 23 of 2021, registered under Ss. 120(B)/420/406 of the IPC, read with Sec. 7 of the E.C. Act.

(3.) Heard Ms. T. Som, learned counsel for the petitioner and Mr. R.R. Kaushik, learned Additional Public Prosecutor, Assam, for the State respondent.