ABDUL SALIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the petitioners. Also heard Mr. K.K. Das, learned Addl. P.P. for the State.

(2.) The learned counsel for the petitioner has submitted that all the other co-accused have been released on bail. However, this is the third bail application of the petitioners, namely, Abdul Salik and Abdul Fatta (as stated in the cause title, however, in the charge-sheet, the said name is spelt as Abdul Fattha).

(3.) It has been submitted that upon rejection of the second bail application of the petitioners vide order dtd. 23/2/2024, passed by this Court in B.A. No. 155/2024, the petitioner had approached the Supreme Court of India and the said Hon'ble Court, by order dtd. 25/4/2024, passed in Petition for Special Leave to Appeal (Crl.) No.5584/2024, permitted the petitioners to withdraw the said bail application with liberty to renew their application for bail in case the trial is not concluded within a reasonable time.