LAWS(GAU)-2021-3-127

KRISHNA CHETRY Vs. STATE OF ASSAM

Decided On March 04, 2021
Krishna Chetry Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) This is an application made under Section 438 Cr.P.C., seeking pre-arrest bail by the petitioner, namely, Sri Krishna Chetry, apprehending arrest in connection with Udalguri Police Station Case No. 08 of 2021, registered under Sections 13/14 of the Assam Game and Betting Act.

(2.) Heard Mr. S. Munir, learned counsel appearing on behalf of the petitioner as well as Ms. S.H.

(3.) Bora, learned Additional Public Prosecutor, appearing for the State of Assam.