EMAN ALI SK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel Mr. M Ahmed for the petitioner, namely Shri Eman Ali, who sought for pre-arrest bail in connection with Gauripur P.S. Case no. 914/2019 under Sections 120(B)/342/326/307 of the IPC. On the ground that the present case has been lodged as a counter blast to the FIR filed by the one another namely Hasina Bibi (Ajina)/the accused no.3 the present F.I.R.

(2.) Heard both sides.

(3.) Today Case Diary of both the cases i.e. Gauripur P.S. No. 911/2019 and 914/2019 has been produced before the Court.