MOTIBUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Hearing held through virtual mode.

(2.) Heard Mr. B Chowdhury, learned counsel appearing for the accused petitioners as well as Mr. D Das, learned Addl. P.P., Assam appearing for the State respondent.

(3.) By this petition under Sec. 439 Cr.P.C., the accused-petitioners, namely, Motibur Rahman @ Moti and Jalal Ali @ Jalal Uddin have prayed for grant of bail in connection with Chhaygaon P.S. Case No.1289/2021 under Ss. 143/448/307/326/379 of the IPC.