SADDAM HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. KU Ahmed, learned counsel for the petitioners and Ms. A Begum, learned Additional Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioners, namely, 1.Saddam Hussain and 2. Jahanara Begum have prayed for granting pre-arrest bail apprehending arrest in connection with Mankachar PS Case No.508/2020( GR No.680/2020) under Sections 120B/302/34 of the IPC.

(3.) The case diary is placed before the Court.