JAHIDUL SIKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SH Sikdar, learned counsel for the petitioner and Ms. A Begum, learned Addl. PP, appearing for the State.

(2.) By this application under Section 438 Cr.P.C., the petitioner, namely, Jahidul Sikdar @ Jaidul Ali @ Jahidul Islam, has prayed for granting pre-arrest bail in connection with Sarthebari PS Case No.148/2019 corresponding to GR Case No.1897/2019 under Sections 448/376 IPC.

(3.) Case diary called for, is received and perused.