MD. AMIR HAMZA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A S Ali, learned counsel for the petitioners and Mr. M P Goswami, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 Cr.P.C. has been filed by the petitioners, namely, (1) Md. Amir Hamza @ Amir Hamza Ali, (2) Abu Shama Ahmed, (3) Md. Saijuddin and (4) Md. Sukur Ali, seeking bail in connection with Boko P.S. Case No. 713/2020 registered under Sections 406/419/420/34 IPC, corresponding to G.R. Case No. 798(K)/2020, wherein they were arrested on 07.08.2020 and are in custody since then.

(3.) Earlier the petitioners preferred Bail Appln. No. 1616/2020 for their bail in said Boko P.S. Case No. 713/2020, however, on perusal of the case diary, this Court vide order dated 14.09.2020 rejected the bail prayer of the petitioners.