FAIJUDDIN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Barman, learned counsel for the petitioners. Also heard Mr. D. Das, learned Addl. Public Prosecutor for the State/respondent.

(2.) Case dairy, as called for, is received.

(3.) Issue notice to the informant asking as to why she shall not be prosecuted in view of her affidavit sworn on 30/10/2021 stating that false FIR was filed against the petitioners. Considering the facts and circumstances of the case, in the interim, it is provided that the petitioners, namely, 1. Faijuddin Ali, 2. Abdul Ali, 3. Mafidul Ali @ Bobidul Ali, in connection with Sipajhar P.S. Case No. 620/2021 u/s 498(A)/376/325/34 of the IPC, shall be released on interim pre-arrest bail on furnishing bail bond of Rs.20,000.00 each with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions: