SUMEJ ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this pre-arrest bail application under Section 438 CrPC, petitioners, namely, 1) Sumej Ali, 2) Emamul Hussain @ Inamul Hoque, 3) Nur Hussen (Nur) and 4) Abul Hussain, have sought for bail in the event of their arrest in connection with Howly PS Case No. 512/2020, under Sections 120 (B)/420/506/34 IPC.

(2.) Heard the learned counsel for both the sides.

(3.) Sufficient corroborative evidence to the allegation of the informant is found, that the present petitioners being brothers and relatives, have taken the signature of the informant in blank paper and the same was converted to sale deed fraudulently.