SUBAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N Uddin, learned counsel for the petitioners. Also heard Mr. K.K.Parasar, learned Addl. Public Prosecutor for the State/respondent. Call for the case diary along with the medical report and statement recorded under Sec. 164 Cr.P.C. fixing 23/2/2022.

(2.) Considering the facts and circumstances of the case, it is provided that in the event of arrest of the petitioner No.2, namely, Aijuddin in connection with Manikpur P.S. Case No. 597/2021 u/s 376/34 of the IPC, shall be released on interim pre-arrest bail on furnishing bail bond of Rs.30,000.00 with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions: