CHOUKAT ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. A. Ahmed, learned counsel for the petitioners. Also heard Mr. K. K. Parasar, learned Addl. Public Prosecutor, Assam appearing for the State respondent. This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of prearrest bail to the petitioners, namely, 1. Choukat Ali and 2. Kahim Ali, apprehending arrest in connection with Barpeta P.S. Case No. 2077/2021 registered u/s 120(B)/420/409/467/468/471 of the IPC corresponding to G.R. No. 4842/2021.

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

(3.) It may be mentioned that by order, dtd. 4/10/2021, this Court granted the privilege of interim pre-arrest bail to the petitioners.