MD. REKIBUDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S.K. Nargis, learned counsel for the petitioners. Also heard Mr. D. Das, learned Addl. Public Prosecutor for the State/respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the petitioners, namely, 1. Md. Rekibuddin Ahmed @ Raja, 2. Md. Rubul Ali, 3. Md. Rafikul Ali @ Kauri, 4. Md. Rahul Ali, 5. Md. Najrul Ali @ Sarumoni, have prayed for grant of bail in connection with Hajo Case No. 1993/2021 u/s 120B/364/302/201 of the IPC.

(3.) The case diary, as called for, is placed before this Court.