JIAUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Alam, learned counsel 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 prearrest bail to the petitioners, namely, (i) Jiaul Haque @ Jehirul Islam (ii) Jinnatul Islam, apprehending their arrest in connection with Laharighat P.S. Case No. 274/2020 registered u/s 448/376/511/34 of the IPC.

(3.) The Case diary, as called for, is placed before the Court.