TOYOB ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Ahmed, learned counsel appearing for the accused petitioner as well as Mr. P. Borthakur, 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. Toyob Ali @ Julhash Ali, 2. Alom Sk. @ Alom Badsha, have prayed for grant of bail in connection with Mankachar P.S. Case No.615/2021 under Ss. 147/148/448/294/326/436 of the IPC.

(3.) The case diary of Mankachar P.S. Case No. 615 is received. But the case dairy of Mankachar P.S. Case No. 607/2021 is not received.