AFAJUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1. Afajuddin and 2. Ashraful Islam, apprehending arrest in connection with Moirabari P.S. Case No. 471/2019 under Section 365 IPC (GR No. 4060/2019).

(2.) Heard Mr. J.C. Bora, learned counsel for the petitioners as well as Ms. A. Begum, learned Additional Public Prosecutor, appearing for the State of Assam.

(3.) Perused the FIR and the documents annexed with the petition and also the case diary produced today.