MOHAMMAD ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application u/s 438 Cr.P.C., the petitioners, namely, Mohammad Ali and Jabir Hussain @ Ahmed have prayed for pre-arrest bail apprehending arrest in connection with Karimganj P.S. Case No. 1250/2018 u/s 364-A/511/34 of the IPC.

(2.) Heard Mr. H.R. Choudhury, learned counsel for the petitioners and Mr. M.P. Goswami, learned Addl. Public Prosecutor for the State. Also perused the FIR and the documents annexed therewith as well as the case diary produced today.

(3.) Allegation made in the FIR was that the petitioners kidnapped the son of the informant and demanded Rs. 5 lacs from him and threatened to kill him if the demand is not fulfilled.