MOGAL HOSSAIN FAKIR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Z. Kamar, learned Sr. Counsel appearing for the petitioners and Mr. B.J. Dutta, learned Addl. P.P., Assam appearing for the State respondent.

(2.) By this petition filed under Section 438 Cr.P.C., the petitioners, namely, i) Mogal Hossain Fakir @Mogal Hossain ii) Abdul Badsha Fakir @Abdul Badsha and iii) Taher Ali have prayed for granting pre-arrest bail, apprehending arrest in connection with Gossaigaon P.S. Case No. 08/2020 under Sections 325/306/34 of the IPC.

(3.) The case diary, as called for, is placed before the Court.