SADDAM HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 438 Cr.P.C., seeking prearrest bail of the accused-petitioner, namely, Saddam Hussain, in connection with Boko P.S. Case No.742/2020, registered under Ss. 66 I.T. Act.

(2.) Heard Mr. P. Rahman, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam for the Respondent State.

(3.) Case diary produced has been perused.