JAMAL UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner. Also Heard Ms. A. Begum, learned Addl. P.P., Assam appearing for the State respondent.

(2.) This petition under Section 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioner, namely Jamal Uddin, apprehending arrest in connection with Rupahihat P.S. Case No. 244/2020 registered u/s 448/326/323/379/506 of the IPC.

(3.) The case diary, as called for, is placed before the Court. . It may be mentioned that this Court, by order, dated 24.06.2020, granted the privilege of interim pre-arrest bail to the petitioner, subject to conditions. 5. The case diary shows that the incident occurred amongst the family members regarding a goat. The petitioner is a Teacher by profession. Four persons sustained injuries out of whom, three received simple injury and one grievous injury caused by blunt object. In the backdrop of facts and evidence of the case, this Court finds that custodial interrogation of the petitioner may not be necessary. There is no adverse report against the petitioner, who is already examined by police. 6. Accordingly, the interim pre-arrest bail granted vide order, dated 24.06.2020 is hereby made absolute, subject to the following conditions-