(1.) Heard Mr. MK Hussain, learned counsel for the accused-petitioner as well as Mr. N Kalita, learned Additional P.P., Assam, appearing on behalf of the State/respondent.
(2.) This is an application, under Section 438 CrPC, seeking pre-arrest bail of the accused- petitioner, namely, Jahangir Bux, in the event of his arrest in connection with Bhangnamari PS Case No. 38/2018 registered under Sections 366/34 IPC and added sections 376/302/201 IPC.
(3.) Mr. N Kalita, learned Addl. P.P. has submitted that charge-sheet vide C.S. No. 30/2019 dated 31.08.2019 has already been laid by the investigating agency in connection with the case.