SAJID HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Section 438 of the Cr.PC. seeking pre- arrest bail of the accused-petitioners, namely, 1) Sajid Hussain and 2) Abida Sultana, in connection with Chapar P.S. Case No.324/2020 registered under Sections 498(A)/420/506 of the Indian Penal Code.

(2.) Heard Mr. J. Roy, learned counsel for the petitioners. Also heard Mr. NJ Dutta, learned Additional Public Prosecutor, Assam for the State respondent.

(3.) Mr. Dutta has produced before this Court the status report dated 17.9.2020 submitted by the Officer-in-Charge of Chapar Police Station, wherein it has been stated that a statement of the informant has been again recorded and the informant has stated in her such statement that the FIR that she lodged is out of misunderstanding and she has no interest to pursue the matter and that the matter has been compromised between the parties. This report has been submitted before the Court in terms of the order dated 4.9.2020 passed by a Coordinate Bench of this Court directing the Investigating Officer to re- record the statement of the informant under Section 161 of the Code of Criminal Procedure.