AKKAS ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H Ali, learned counsel for the accused-petitioners as well as Mr. TK Mishra, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Section 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioners, namely, 1. Akkas Ali, 2. Amjat Ali, 3. Idrish Ali, 4. Yachin Ali, and 5. Firoj Ali, in connection with Changsari PS Case No. 236/2018 registered under Sections 120(B)/407 of the IPC.

(3.) Perused the petition as well as the annexures furnished therewith. Also perused the case diary produced before this court.