JAKIR HUSSIAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Rahman, learned counsel appearing for the accused petitioners as well as Mr. R. J. Baruah, learned Addl. P.P., Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the accused-petitioners, namely, 1. Md. Jakir Hussain and 2. Shahidul Islam @ Shwahidul Islam @ Md. Sahidul Islam, has prayed for grant of bail in connection with Sessions Case No.77/2021 arising out of Dalgaon Police Station Case No. 311/2021 under Ss. 302/34 of IPC (corresponding to G.R. Case No. 1380/2021).

(3.) The scanned copy of case record along with case diary, as called for, is placed before the Court.