JOHIRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of filing this second pre-arrest bail application under Sec. 438 of the CrPC, the petitioners, namely, 1) Johirul Islam @ Johurul Islam and 2) Jiyarul Islam, have sought for pre-arrest bail, apprehending their arrest in connection with Abhayapuri PS Case No. 847/2021, under Ss. 379/411 IPC, on the ground that they have a valid receipt of purchasing the petrol, vide Annexure-A-Series.

(2.) Food Analysis Report reveals that the seized rice is not PDS rice nor there is any report that there is pilferage or theft from the stocks.

(3.) I have heard the learned counsel for the petitioner and the State respondent. Also perused the documents annexed. I have also gone through the earlier bail application preferred by the petitioner.