NEKIBUZ ZAMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned counsel for the petitioners. Also heard Mr. D. Das, learned Addl. Public Prosecutor for the State/respondent. Call for the case diary, fixing 17/3/2022.

(2.) Mr. Mr. D. Das, learned Addl. Public Prosecutor is raising objection against granting of interim-pre-arrest bail to the petitioners.

(3.) Considering the facts and circumstances of the case, in the interim, it is provided that the petitioners, namely, (i) Nekibuz Zaman (ii) Saira Banu in connection with Dhubri P.S. Case No. 1627/2021 corresponding to G.R. No. 5291/2021 u/s 120(B)/420/409/465/468/471/474 of the IPC, shall be released on interim pre-arrest bail on furnishing bail bond of Rs.25,000.00 each with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the materials on the case diary and the following conditions: