MOTIBUR RAHMAN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J.R. Laskar, learned counsel appearing for the petitioners. Also heard Mr. B. Sarma, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) This petition under Sec. 438 Cr.P.C., is filed for granting the privilege of pre-arrest bail to the petitioners, namely 1. Motibur Rahman Laskar 2. Atabur Rahman Laskar 3. Taibur Rahman Laskar 4. Fatarun Nessa Laskar 5. Kalpana Begum Laskar 6. Silpina Begum Laskar alias Silpi Begum and 7. Sahida Begum Laskar alias Sazida Begum Laskar apprehending arrest in connection with Sonai P.S. Case No. 299/2021 u/s 147/148/447/325/436/511 of the IPC.

(3.) The Case diary, as called for, is placed before the Court. The brief fact of the case is that on 19/11/2021 at around 7 a.m., the FIR named accused persons forcibly possessed the informant's ancestral landed property and cut the standing trees there. When the informant raised objection, the accused No. 1 and 2 attacked him and his son by rod causing serious injuries. As per allegation, the accused persons also tried to put fire to the house of the informant.