HUMAYUN KABIR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference. This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1) Humayun Kabir, 2) Shajidur Rahman, 3) Harunal Rashid and 4) Ikbal Hussain, in connection with Kachumara P.S. Case No.107/2020 (corresponding G.R. No.2388/2020) registered under Sections 120(B)/420/406/468 of the Indian Penal Code.

(2.) Heard Mr. M. Dutta, learned counsel for the petitioners. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam appearing for the Respondent State.

(3.) Perused the petition and the annexures furnished therewith. Also perused the case diary produced.