SOFIOR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Chaudhury, learned counsel for the petitioners and Mr. D.P. Goswami, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By this application under Sec. 438, Code of Criminal Procedure, 1973 [CrPC], the petitioners viz. [1] Sofior Rahman, [2] Zakir Hussain and [3] Ashraful Alom have approached this Court seeking the benefit of pre-arrest bail, apprehending their arrest, in connection with Bilasipara Police Station Case no. 350/2022, registered for offences punishable under Ss. 120B/420/409/384, Indian Penal Code [IPC] for the second occasion after rejection of their earlier pre-arrest bail applications, A.B. no. 3494/2022 and A.B. no. 3584/2022, by a common order dtd. 22/12/2022, after perusal of the materials in the case diary produced on that date by the learned Additional Public Prosecutor.

(3.) The pre-arrest bail application, A.B. no. 3494/2022 under Sec. 438, CrPC was preferred on behalf of three petitioners with the petitioner no. 3 herein as the petitioner no. 1 therein and the petitioner no. 1 herein as the petitioner no. 3 therein. The pre-arrest bail application, A.B. no. 3584/2022 under Sec. 438, CrPC was preferred by the petitioner no. 2 herein.