KABEL UDDIN TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this Bail Application filed under Section 439 CrPC, the petitioners, namely, 1. Kabel Uddin Talukdar @ Kobelludin and 2. Alaluddin @ Allauddin have prayed for bail in connection with Kharupetia Police Station Case No. 340/2020 registered under Sections 148/149/448/379/436/427/506 of the IPC.

(2.) Heard the learned counsel for both sides and perused the Case Diary of the present case along with the Case Diary of connected counter case, being Kharupetia Police Station Case No. 339/2020.

(3.) It reflects from the materials of the case diary pertaining to the present case as well as the case diary of Kharupetia Police Station Case No. 339/2020 that there was a serious dispute between the parties in the aforesaid cases on matrimonial matter and Kamruj Jahan Begum, daughter-in-law of the informant in the present case, was physically assaulted by the accused persons, who are her in-laws and she was dragged out of her house. Thereafter, while the brothers of Kamruj Jahan tried to let her in her matrimonial house, a quarrel took place between the parties followed by a clash and the present accused petitioners along with around two hundred village people set fire to the house of Ibrahim Ali, i.e. father-in-law of Kamruj. Kamruj is the informant in the aforesaid Kharupetia Police Station Case No. 339/2020 and Ibrahim Ali is the informant in the present case.