JAMILA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, the petitioners, namely- (1) Jamila Khatun and (2) Md. Antaz Ali have sought for pre-arrest bail in connection with Dalgaon P.S. Case No.755/2021, registered under Sec. 420/468/506/34 of IPC.

(2.) Heard the learned counsel for both sides. Also, perused the report as furnished.

(3.) The informant alleged that although she purchased land measuring 3 Bigha, covered by Dag No.336, Patta No.81 from the FIR named accused person Jamila Khatun, but subsequently her name was cancelled from the mutation illegally by said Jamila Khatun in connivance with the officers and the Lot Mondal of the Dalgaon Revenue Circle.