ABDUL NOOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

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

(3.) By this application filed under Section 438 of the Cr.PC, the petitioners, namely, Md. Abdul Noor, Md. Saif Uddin @ Md. Saif Uddin Gairah and Md. Komu Islam @ Md. Kamrul, have prayed for grant of anticipatory bail in connection with Hojai Police Station Case No.346/2020 under Sections 147/148/149/447/307/511 of the Indian Penal Code (corresponding to G.R. No.1156/2020).