JAYNAL ABEDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application for grant of anticipatory bail u/s 438 Cr. P.C. There are as many as twelve accused applicants. This application was moved on 7.8.97 and on 12.8.97 the following order was passed by a learned Single Judge of this Court.

(2.) As is evident from the above order itself, the case diary was not available, the gravity of offence is self evident from the penal provisions as noted in the order.

(3.) Having sought a week's time even after six months (just short of two days) the case diary is mot produced for reasons best known to the police, and the accused applicants charged with such serious offences like loot, arson, abduction and murder continue to enjoy the interim bail order dated 12.8.97.