FAKRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) Heard Mr. M. Hussain, 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, Fakrul Islam @ Fakhrul Islam and Afia Begum @ Afiya Begum, have prayed for grant of anticipatory bail in connection with Barpeta Police Station Case No.1534/2020 under Sections 353/333/382/34 of the Indian Penal Code.