BISHNU MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel for the petitioners and Mr. B. Sarma, learned Additional Public Prosecutor, Assam for the State-respondent.

(2.) This is application u/s 439 Cr.P.C. praying for bail by the petitioners, namely, 1. Bishnu Mandal, 2. Bijoy Sinha, 3. Sushil Mandal, 4. Hanif Ali and 4. Gopal Mandal, who are in detention in connection with Fatashil Ambari P.S. Case No. 271/2019 under sections 13/14 of the Assam Game and Betting Act, 1970.

(3.) As per allegation made in the FIR, the police personnel during patrolling noticed a gathering near Dhirenpara Itabhata Bazar path. They arrived at the said place and found some persons selling the tickets of "Tir". Having seen the police, most of the persons left the place, however, the petitioners were arrested. Learned counsel, Mr. Biswas submits that the petitioners were spectators and not involved in the offence alleged.