MORJINA BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. N.J. Dutta, learned counsel for the petitioners and Mr. K.K. Das, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By this application under Sec. 438, Code of Criminal Procedure, 1973 [CrPC], the petitioners viz. [1] Morjina Bibi @ Mira Begum, [2] Forhad Ali, [3] Inamul Akhtar @ Injamul Hoque, [4] Inul Ali @ Ainul Hoque and [5] Jeshmin Akhtar @ Jesin Begum have approached this Court seeking the benefit of prearrest bail, apprehending their arrest, in connection with Hajo Police Station Case no. 425/2022 registered for the offence punishable under Sec. 498[A], Indian Penal Code.

(3.) In the First Information Report [FIR] lodged on 2/4/2022, the informant has arraigned six persons as accused. The petitioner no. 1 and the petitioner no. 2 are the mother-in-law and the father-in-law respectively of the daughter of the informant. The petitioner no. 3 and the petitioner no. 4 are the brothers-in-law of the daughter of the informant whereas the petitioner no. 5 is the sister-in-law.