MIZANUR ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the accused-petitioner in B.A. No. 1532/2020 and for the accused-petitioners in A.B. No. 1635/2020. Also heard Mr. T.K. Misra, learned Additional Public Prosecutor for the respondent, State of Assam and Mr. S. Borthakur, learned counsel appearing for the applicant-informant in I.A. (Crl.) No. 400/2020 wherein he has opposed the prayer for pre-arrest bail made by the accused-petitioners in A.B. No. 1635/2020.

(2.) As the afore-mentioned applications are in connection with Gossaigaon Police Station Case no. 228/2020, the applications are taken up together on the request of the learned counsel for the parties.

(3.) The accused-petitioner, Mizanur Islam has filed the bail application, B.A. No. 1532/2020 under Section 439, Code of Criminal Procedure, 1973 (CrPC) praying for bail in connection with Gossaigaon Police Station Case no. 228/2020, registered for offences under Sections 341/325/307/294/354/34, Indian Penal Code (IPC). The accused-petitioner, Mizanur Islam is in custody since 08.07.2020.