SHANTI RANJAN BISWAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel, Mr. A. R. Sikdar, appearing for the petitioners. Also heard Mr. T. K. Mishra, learned Additional Public Prosecutor, Assam, appearing for the State respondent.

(2.) By this application under Section 438 of the Cr.P.C., the accused petitioners, namely, Shanti Ranjan Biswas and Subash Biswas, have prayed for grant of pre-arrest bail in connection with Hojai P.S. Case No. 673/2019, registered under Sections 147/341/302 of the Indian Penal Code.

(3.) On the day of occurrence, some people were beating a person named Shukla Biswas when his brother Jagadish Biswas tried to save him from those people surrounded him and beat him. One person named Arabinda Biswas gave a lathi blow on the head of Jagadish Biswas, for which, he sustained serious injuries and later on succumbed to his injuries in the hospital. As many any 7 (seven) persons are named in the Ejahar. The 2 (two) persons are also named amongst them.