SANOWAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Islam, learned Counsel for the petitioner and Mr. BB Gogoi, learned Addl.Public prosecutor for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioner, namely, Sanowar Hussan has prayed for pre-arrest bail apprehending arrest in connection with Kalgochia PS Case No538/2020 under Sections 376/511/307 of the IPC.

(3.) Case diary is received.