REZIA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MA Sheikh, learned Counsel for the petitioners and Ms. A Begum, learned Addl.Public prosecutor for the State respondent.

(2.) By this petition under Section 438 Cr.P.C., the petitioners, namely, 1.Rezia Khatun and 2. Monjila Khjatun @ Mojila Khatun have prayed for pre-arrest bail apprehending arrest in connection with Mornoi PS Case No. 94/2020 ( GR No.1705/2020) under Sections 302/34 of the IPC.

(3.) Case diary is received.