FULOI BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.A. Choudhury, learned counsel for the petitioners and Mr. H. Sharma, learned Addl. PP., Assam appearing for the State/respondent. By this application under Section 438 Cr.P.C., the petitioners, namely, 1. Fuloi Bibi, 2. Rukia Begom, 3. Jahera Begum, 4. Jally Begum and 5. Jaisha Begum have prayed for pre-arrest bail apprehending arrest in connection with Nilimbazar P.S. Case No. 48/2020 under Sections 143/294/353/354 of the IPC.

(2.) The case diary, as called for, is placed before the Court.

(3.) It may be mentioned that this Court, by order, dated 27.05.2020, granted the privilege of interim pre-arrest bail to the petitioners, subject to conditions.