REDAUL HUSSAIN KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The present three applications have been made, under Section 439 Cr.PC., seeking bail by the accused-petitioners, namely, 1. Redaul Hussain Khan, 2. Ahshringdaw Warisa @ Partha Warisa and 3. Md. Sameer Ahmed, in connection with National Investigation Agency Case No. 01 of 2009 (Corresponding to Basistha Police Station Case No. 170 of 2009) under Sections 120(B)/121/121(A) IPC read with Section 25(1B)(A) of Arms Act and Sections 17/18/19 of the Unlawful Activities (Prevention) Act.

(2.) By this common order, I propose to dispose of all the three Bail Applications inasmuch as all the three Bail Applications, involving identical questions of law, have been, on the request made by the learned counsel for the parties, heard together.

(3.) The facts, giving rise to these Bail Applications, may, in brief, be set out as under: