HRIDYANANDA SHARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 438 CrPC seeking pre-arrest bail by the petitioner, namely, Sri Hridyananda Sharma in connection with CID P.S. Case No. 47/2002 under Section 68A of Copyright Act.

(2.) Perused the above application and the materials on record. Also perused the relevant case diary.

(3.) Heard Mr B.K. Mahajan, learned counsel for the petitioner, and Mr M. Munir, learned Public Prosecutor, Assam for the respondent.