RANJIT KUMAR SAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel representing the petitioners as well as Ms. N. Das, learned Additional Public Prosecutor, Assam.

(2.) By this application filed under Sec. 438 CrPC, the petitioners, namely, (1) Ranjit Kumar Sah @ Ranjit Sah (2) Ravi Kumar Verma @ Ravi Varma (3) Ramesh Yadav @ Chattu and (4) Ajay Kumar Singh @ Shekhar Sah have prayed for pre-arrest bail in connection with Kheroni P.S. Case No. 78/2022 under Ss. 341/324/354/143 IPC.

(3.) It is alleged in the FIR that while the informant and his two girlfriends were going somewhere, they were stopped by the present petitioners and kicked the informant and badly assaulted.