AKHIRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) There is no representation on behalf of the accused-petitioners today on call. It is found that when the case was listed earlier on 22.04.2020, 08.06.2020 and 25.06.2020, none had appeared for the accused-petitioners on those occasions also.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (CrPC), the petitioners viz. 1) Akhirul Islam, 2) Mozidur Hussain and 3) Abul Kalam Hoque have prayed for pre-arrest bail, apprehending their arrest, in connection with Dhaligaon Police Station Case no. 104/2019, registered under Section 364A, Indian Penal Code (IPC).

(3.) Mr. T.K. Misra, learned Additional Public Prosecutor has submitted that after completion of investigation of Dhaligaon Police Station Case no. 104/2019, registered for the offence under Section 364A, IPC, the Investigating Officer (I.O.) has, in the meantime, submitted a charge sheet being Charge Sheet no. 286/2019 dated 30.09.2019.