SUBIR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Phukan, learned counsel for the petitioners. Also heard Mr. P. Borthakur, learned Addl. Public Prosecutor for the State/respondent. Call for the case diary along with post-mortem report, fixing 5/4/2022.

(2.) Considering the facts and circumstances of the case, in the interim, it is provided that the petitioners, namely, (1) Subir Das (2) Ahmed Hussain in connection with Tinsukia P.S. Case No. 100/2022 u/s 120(B)/287/336/304 of the IPC corresponding to GR No. 176/ 2022 shall be released on interim pre-arrest bail on furnishing bail bond of Rs.25,000.00 each with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions: