AJIJUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1) Ajijul Hoque, 2) Abdul Rafique @ Md. Abdul Rafik, and 3) Hanufa Khatun, in connection with Laharighat P.S.Case No.409/2021 (G.R. No.2124/2021) registered under Ss. 363/368/34 of the Indian Penal Code.

(2.) Heard Mr. B. Islam, learned counsel for the petitioners. Also heard Mr. R.R. Kaushik, learned Additional Public Prosecutor, Assam appearing for the Respondent State.

(3.) Perused the case diary produced including the statement of the victim recorded under Sec. 164 of the Code of Criminal Procedure. In her such statement, the victim has specifically implicated Rajib Ahmed with the commission of rape on her, who was assisted in the commission of the offence by the present petitioner No.1 Ajijul Hoque.