ISTAQUE ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.J. Mahanta, learned Senior counsel for the applicants/petitioners. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam, appearing for the State.

(2.) By this application filed under Section 438 Cr.P.C., the petitioners have prayed for grant of anticipatory bail in connection with Goalpara P.S. Case No.364/2020 registered under Section 143/341/447/326 of the Indian Penal Code, corresponding to G.R. Case No.1296/2020.

(3.) List on 08.09.2020 for production of case diary.