JAHANGIR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I.H. Laskar, learned counsel for the petitioner and Mr. T.K. Misra, learned Additional Public Prosecutor for the State of Assam.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the petitioner viz. Jahangir Ali has prayed for pre-arrest bail, apprehending his arrest, in connection with Hatigaon Police Station Case no. 103/2020, registered under Section 120B/420, Indian Penal Code (IPC).

(3.) In the First Information Report (FIR) lodged on 15.02.2020, the informant has alleged that the accused persons - Md. Johur Uddin Ali and Md. Nalchan Ali - had duped his younger brother and one of his friends on the pretext to provide double the amount of money handed over to them. In that process, the above two accused persons had taken an amount of Rs. 55,000/-. The two accused persons viz. Rahul Mishra and Kishore Mishra were arrested in the course of investigation.