SAYED ARCHIDUL AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 438 Cr.P.C., seeking pre-arrest bail by the petitioners, namely, Sayed Archidul Ahmed, Syeda Rita Begum, Syeda Jeuty Begum and Syeda Abujan Begum, apprehending arrest in connection with Belsar Police Station Case No. 522 of 2021, registered under Ss. 498(A)/294/509/323/328/315/324/34 of the IPC, read with Sec. 4 of the Dowry Prohibition Act and Sec. 4 of the Muslim Women (Protection of right of marriage) Act.

(2.) Heard Mr. P. Bora, learned counsel for the petitioners. Also heard Mr. R.R. Kaushik, learned Additional Public Prosecutor, Assam for the State Respondent assisted by Mr. P.K. Munir, learned counsel for the informant. Perused the case diary produced.

(3.) On perusal of the materials in the case diary, it is found that although the petitioners are implicated, yet the primary allegation is against the husband of the informant, who is not an applicant in this application.