SAMIRUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. C. Biswas, learned counsel for the petitioners. Also heard Ms. S. H. Bora, learned Additional Public Prosecutor for the State.

(2.) This bail application has been preferred under Sec. 439 of Code of Criminal Procedure, 1973, praying for bail of petitioners, namely, (1) Samirul Ali, (2) Jiyarul Ali, (3) Rafikul Ali, (4) Iman Ali @ Eman, (5) Baten Ali, and (6) Sabur Rahman, who have been detained behind the bar since 15/2/2023 (since last 159 days) in connection with Sorbhog P. S. Case No. 32/2023 corresponding to PRC Case No. 1419/2023 under Sec. 147/326/302/436/427 of the IPC.

(3.) The accusation in this case is that on 15/2/2023 Nureja Khatun lodged an FIR before the Officer In-charge of Sorbhog Police Station, inter-alia , stating that on 14/2/2023 at about 7.00 am 12 number of accused persons, named in the FIR, including the present petitioners have assaulted the informant and her family members and set the house of the mother in law of the informant on fire. It is also stated in the FIR that due to assault, the mother in law of the informant succumbed to her injuries.