IBRAHIM ALI Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) List on 17.08.2020 for production of case diary.

(3.) In the interim, it is provided that in the event the petitioner Nos.2, 3 and 4 are arrested in connection with the Tamarhat P.S. Case No.106/2019 registered under Section 366(A)/325/328/307/379/34 of the Indian Penal Code, corresponding to G.R. Case No.2431/2019, the petitioner Nos.2, 3 and 4 may be released on bail on furnishing a bail bond of Rs. 30,000/- each with one local surety of the like amount to the satisfaction of the arresting authority with the following conditions: