SAIDUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ali, learned counsel for the petitioners and Mr. K.K. Parasar, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By this application under Sec. 438, Code of Criminal Procedure, 1973 [CrPC], the petitioners viz. [1] Saidur Rahman, [2] Rokibul Islam @ Aam Fatalu and [3] Rofikul Islam @ Ham Babu have prayed for pre-arrest bail, apprehending their arrest, in connection with Bilasipara Police Station Case no. 605/2021, registered under Ss. 395/376/436, Indian Penal Code [IPC].

(3.) In the First Information Report [FIR], the informant has alleged that the 3 [three] named accused persons along with 4 [four] other unknown persons had entered the house of the informant when the husband of the informant was not present in the house. There is allegation of forceful rape upon the informant and burning of house by the assailants. Allegation is also made to the effect that there was looting of cash and gold and silver ornaments.