JALAL UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Rahman, learned counsel for the accused-petitioners and Mr. B.B. Gogoi, learned Additional Public Prosecutor for the State of Assam.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the accused-petitioners viz. 1) Jalal Uddin, 2) Shah Ali, 3) Kalam @ Raju Das and 4) Alal Uddin have prayed for pre-arrest bail apprehending their arrest, in connection with Laluk Police Station Case No. 02/2020, corresponding to G.R. Case No. 19/2020 under Sections 420/406, IPC.

(3.) The case diary as called for, has been received by the learned Additional Public Prosecutor for the State.