HAIDOR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 Cr.PC, praying for pre-arrest bail of the petitioner, namely, Haidor Ali, in connection with Jakhalabandha PS Case No. 55/2018 under Section 379 IPC.

(2.) Heard Mr. A.M. Bora, learned senior counsel, assisted by Mr. B. Bora, learned counsel for the petitioner. Also heard Mr. T.K. Mishra, learned Additional Public Prosecutor for the state respondent.

(3.) Perused the case diary produced.