SAIDUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.T.M. Hussain, learned counsel for the petitioners and Mr. K.K. Parasar, learned Addl. P.P., Assam.

(2.) By this application under Section 438 Cr.P.C., the accused petitioners, namely, 1. Md. Saidul Islam @ Saidur Rahman, 2. Monowara Khatun @ Monowara Begum and 3. Johura Khatun have prayed for granting pre-arrest bail in connection with Dalgaon P.S. Case No. 233/2021 under Section 417/376/354/325/34 IPC.

(3.) The Case diary, as called for, is placed before the Court.