BILAL UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Islam, learned counsel for the petitioners and Mr. B.B. Gogoi, learned Additional Public Prosecutor for the State of Assam.

(2.) By this petition under Section 438 Cr.P.C., the petitioners, namely, 1. Bilal Uddin and 2. Khijir Hussain, have prayed for granting them pre-arrest bail, apprehending arrest in connection with Samaguri PS Case No. 169/2019 under Sections 420/406/34 of the IPC.

(3.) Be it mentioned here that the earlier anticipatory bail application being A.B. No. 1105/2019 stood dismissed due to non appearance of the petitioners before the I.O.