JAHIDUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1. Jahidul Islam and 2. Akkas Ali, in connection with Sessions Case No. 157/2021 (arising out of Hatigaon Police Station Case No. 381 of 2021), registered under Ss. 370/370(A) of the IPC, read with Ss. 3/4/5 of the I.T. (P) Act.

(2.) Heard Mr. B. Islam, learned representing the petitioners and Mr. M.P. Goswami, learned Additional Public Prosecutor representing the State.

(3.) The scanned copy of the case diary as well as the deposition of the three witnesses so far recorded, have been perused.