RAJU ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P Saikia, learned counsel for the petitioner and Mr. K Konwar, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) By this application, under Section 438 of the Cr.PC, the petitioner, namely, Raju Ali @Intaj Ali, has prayed for granting pre-arrest bail apprehending arrest in connection with Chaygaon PS Case No. 317/2019 under Sections 326/307 of the IPC Case diary called for is received and perused.

(3.) The case diary transpires that there are incriminating materials supporting the accusations made in the FIR. In view of the incriminating materials in the case diary, this does not appear to be a fit case to extend the benefit of pre-arrest bail. Therefore, the prayer for pre-arrest bail stands rejected.