ATOWAR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this third application under Sec. 438 of the CrPC, the petitioners, namely- (1) Atowar Rahman, (2) Jakirul Hoque, (3) Jekerul Hoque and (4) Mainul Hoque have sought for pre-arrest bail in connection with Barpeta P.S. Case No.1936/2021, registered under Sec. 143/325/354(B)/506 IPC (corresponding to G.R. No.4468/2021).

(2.) Heard the learned counsel for both the parties. Also perused the case diary including the documents annexed.

(3.) It transpires that on the same incident, both the parties have filed FIR against each other. On the basis of the FIR filed by the petitioners' side, Barpeta P.S. Case No.1943/2021 was registered.