ALIYA KHANAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Karim, learned counsel for the petitioners and Mr. P.P. Barua, learned Public Prosecutor, Assam assisted by Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the State.

(2.) By this application filed under Section 438 Cr.P.C., the petitioners, namely, (i) Smti. Aliya Khanam, (ii) Abdul Mozid Pramanik,(iii) Abdur Rezzaque Pramanik, (iv) Sonaulla Pramanik (v) Sorhab Pramink @ Sorhab Ali Pramink and (vi) Hanif Uddin Pramanik, apprehending their arrest, are seeking pre-arrest bail in Bilasipara Police Station Case No. 1198/2019 registered under Sections 420/406 IPC, corresponding to GR Case No. 1890/2019.

(3.) The petitioner No. 1 is an Ex-Member of Gutipara Anchalik Gram Panchayat, whereas the petitioner No. 2 is the husband of the petitioner No.1, and the petitioner Nos. 3 to 5 are own relatives of the petitioner No. 2, i.e. in-laws of the petitioner No.1.