MD. MOZIBUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, petitioners, namely- (1) Md. Mozibur Rahman, (2) Ms. Soniya Begum, (3) Sri Mukut Choudhury and (4) Md. Saifuddin Ahmed has sought for pre-arrest bail in connection with the Nalbari P.S. Case No.56/2022, under Ss. 294/420/323/506/354D/34 of the IPC.

(2.) As it appears that there is a cross-case between the parties raising the dispute of rented premises where the petitioners are residing.

(3.) Let the case diary of present case along with Nalbari P.S. Case No.55/2022 be called for, fixing 2nd week of March, 2022.