AMANAT ALI AND ANR Vs. STATE OF ASSAM

JUDGEMENT

(1.) There is no representation on behalf of the petitioners today on call. Such absence may be perhaps due to lock down declared by the State Government in view of Covid-19 pandemic.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the petitioners viz. 1) Amanat Ali and 2) Ruksana Khatun have prayed for pre-arrest bail apprehending their arrest, in connection with Hatigaon Police Station Case No. 139/2020, registered under Sections 498A/506, Indian Penal Code (IPC).

(3.) Mr. T.K. Mishra, learned Additional Public Prosecutor has submitted that he has received the case diary of Hatigaon Police Station Case no. 139/2020. It is submitted by him that pursuant to the interim order dated 30.04.2020, both the petitioners had appeared before the Investigating Officer of the case and after due interrogation, their statements have been recorded and the same are available in the case diary.