KAWSAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.U. Mahmud, learned counsel for the petitioner and Ms. S. Jahan, learned Additional Public Prosecutor, Assam for the State Respondent.

(2.) It is placed before the Court that police after investigating the Hojai P.S. Case No.211/2017, corresponding to PRC Case No. 1583/2019 registered under Ss. 120(B)/147/148/149/436/506 IPC have already filed the charge sheet and the matter is presently pending before the Court of learned Sub-Divisional Judicial Magistrate, Sankardev Nagar, Hojai wherein summons have been issued to the charged sheeted accused persons including the petitioner for their appearance.

(3.) In view of the above, Mr. M. U. Mahmud, learned counsel on instructions of the petitioner, prays for withdrawal of this pre-arrest bail application seeking liberty to file the necessary application before the appropriate forum for his bail in said PRC Case No.1583/2019 arising out of Hojai P.S. Case No.211/2017.