BILLAL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel Mr. A. Ahmed appearing for the petitioners. Also heard Mr. B.B. Gogoi, the learned Addl. P.P. for the State of Assam.

(2.) The petitioners, namely, (1) Billal Ali (2) Dulal Ali and (3) Jalal Ali have prayed for pre-arrest bail under Section 438 of the Cr.P.C. in the matter of Hajo P.S. Case No. 414 of 2020.

(3.) One married woman has lodged an FIR on 03.05.2020 alleging that her son-in- law Siddik Ali, on being instigated by the other petitioners had physically harassed her daughter and for that reason her daughter had come to her house and thereafter she had lodged an FIR before police. According to the informant since her daughter had lodged an FIR against her son-in-law Siddik Ali and the other petitioners, they were upset and they came to the house of the informant and assaulted her daughter. It is alleged that Siddik Ali had forcibly taken away his wife from the house of the informant.