FAKAR UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Ahmed, learned counsel for the petitioners. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking prearrest bail of the accused-petitioners, namely, 1. Fakar Uddin, 2. Afaj Uddin, 3. Abu Hanif, 4. Shajida Khatun and 5. Mashuda Khatun, in connection with Dhing Police Station Case No. 668/2021 registered under Ss. 332/353/427/143 of the IPC read with Sec. 3 of the PDPP Act.

(3.) Perused the case diary produced before this Court.