TOMSER ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Chowdhury, learned counsel for the petitioners and Mr. B Sarma, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 Cr.P.C. has been filed by the petitioners, namely, (1) Tomser Ali and (2) Jiarul Hoque, seeking bail in connection with Chhaygaon Police Station Case No. 207/2020 registered under Sections 143/147/148/447/325/302 IPC corresponding to G.R. Case No. 369(K)/2020, wherein they were arrested on 03.03.2020 and since then they are in custody.

(3.) As per the FIR of the case, the present two accused petitioners along with 14 (fourteen) named accused persons and 10 (ten) to 15 (fifteen) others illegally entered the land that belongs to the father of the informant around 08:00 in the morning on 01.03.2020, while they were planting rice paddy saplings armed with dao, stick etc. and attacked his family members namely, Ainul Hoque, Saniara Khatun, Jahiruddin, Rupchand Ali, Sukur Ali and Hanif Ali and killed his uncle Ainal Hoque.