ALTAB HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R Ali, learned counsel for the petitioners. Also heard Mr. B Sarma, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre- arrest bail of the petitioners, namely, 1. Altab Hussain @ Altaf Hussain, 2. Abdul Hai and 3. Abdul Mazid, in connection with Barpeta PS Case No. 2106/2021 (GR No. 4909/2021) registered under Ss. 379/411 of the IPC read with Sec. 7 of the E.C. Act.

(3.) I have perused the petition and the annexures furnished therewith, particularly, the contents of the FIR.