ROHIJ UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to Covid-19 pandemic.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1. Rohij Uddin @ Rohij Ali and 2. Rejjak Ali, in connection with Sialmari Police Station Case No. 49 of 2021, registered under Ss. 120(B)/376/457/506 of the IPC, read with Sec. 67 of the I.T. Act, 2000.

(3.) Heard Mr. D. Sarma, learned counsel for the petitioners and Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam, for the State respondent.