SUNIL SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.B. Sarma, learned counsel appearing for the petitioners. Also heard Mr. D. Das, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioners, namely 1. Sunil Sarma and 2. Dhrubajit Sarma apprehending arrest in connection with Kamalpur P.S. Case No. 228/2021 u/s 447/448/325/326/34 of the IPC.

(3.) The Case diaries, as called for, are placed before the Court. The brief fact of the case is that on 21/10/2021 at about 4.30 p.m., while the informant and her husband were working at their uncle's house, the petitioners entered into their house armed with dao, bamboo stick, spade etc. and assaulted the informant's husband causing severe injuries on his head and right hand. When the informant went to save her husband, the petitioners also assaulted her severely and pulled her hair.