IMDADUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F. Hauqe, learned Counsel for the petitioners and Mr. D. Das, learned Addl.Public prosecutor for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioners, namely, 1. Imdadur Rahman, 2. Jahirul Islam Ahmed, 3. Golam Hussain, 4. Shajam Sk @ Sahjamal Sheikh and 5. Asraful Islam have prayed for pre-arrest bail apprehending arrest in connection with Bilasipara PS Case No. 1132/2019 ( GR Case No.1802/2019) under Sections 387/506/34 of the IPC.

(3.) Case diary is received.