JAKIR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) There is no representation on behalf of the petitioners today on call.Ms. A.Begum, learned Additional Public Prosecutor for respondent, State of Assam has submitted that she has received the concerned case diary.

(2.) This application has been preferred by the 4 (four) petitioners viz. 1) Jakir Hussain, 2) Jahanur Rahman, 3) Jitendra Nath Bhakat @ Jitu Bhakat, and 4) Joti Prashad Bhakat, under Section 438, Code of Criminal Procedure, 1973 (CrPC) seeking the benefit of pre-arrest bail in connection with Golakganj Police Station Case no. 574/2020, registered for the offences punishable under Sections 120B/365/342, Indian Penal Code (IPC).

(3.) It has been pleaded that their apprehension has arisen because they have been named in the FIR of Golakganj Police Station Case no. 574/2020.