SANOWAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, the petitioners, namely- (1) Sanowar Hussain and (2) Jairul Haque @ Munna have sought for pre-arrest bail in connection with Jogighopa P.S. Case No.340/2021, registered under Sec. 379 IPC.

(2.) Heard the learned counsel for both the parties and perused the Case Diary including the documents annexed.

(3.) On 18/9/2021, police patrolling party apprehended two trucks loaded with coal at Islampur, but nobody was found as soon as the police arrived at the spot. But those coal were seized and kept in the zimma of the Jogighopa Police Station and the two accused persons have been subsequently apprehended while they intended to load the coal in another truck to steal the same.