(1.) Heard Mr. M.H. Laskar, learned counsel appearing on behalf of Mr. T. Mohammad, learned counsel for the petitioners and Mr. P. Borthakur, learned Additional Public Prosecutor for the respondent State of Assam.
(2.) By this application under Sec. 438, Code of Criminal Procedure, 1973 (CrPC), the petitioners viz. 1) Salim Ali and 2) Tajirul Islam have approached this Court seeking the benefit of pre-arrest bail, apprehending their arrest, in connection with Dispur Police Station Case No. 4085/2021 registered for offence punishable under Sec. 392, Indian Penal Code.
(3.) In the First Information Report [FIR] lodged on 11/11/2021, the informant has inter alia alleged that while his wife was coming from the market to their residential complex, "Priya Tower" by riding a scooty, two unknown miscreants snatched her golden chain with locket from her neck. The informant has further stated that when his wife raised hue and cry at that moment, a water tanker vehicle which was coming from the opposite side, tried to stop the miscreants. Then, the miscreants leaving their motorcycle and mobile phones on the road, fled away from the scene.