SHAIDUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, the three petitioners namely: 1) Shaidur Rahman @ Sayedur Rehman, 2) Sulaiman Ali @ Sulaiman Ali Moulvi and 3) Taizuddin Ahmed @ Taizuddin Sikdar have sought for pre-arrest bail in connection with Chhaygaon P.S.

(2.) Case No.1474/2021, under Ss. 120(B)/406/420/468/471 of the IPC.

(3.) Heard learned counsel for both sides and perused the record and the case diary.