AYUB ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Heard Mr. I.A. Hazarika, learned counsel for the petitioners. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam.

(3.) By this application filed under Section 438 of the CrPC, the petitioners, namely, (1) Ayub Ali, (2) Haji Arman Ali @ Arman Ali, (3) Sobhan Ali, (4) Sayeb Ali and (6) Somir Uddin @ Jalal Uddin have prayed for grant of anticipatory bail in connection with Bihpuria Police Station Case No. 464/2019 (G.R. No. 2318/2019) under Sections 420/366/325/342/34 of the IPC.