SOKINA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) BEFORE HON'BLE THE CHIEF JUSTICE MR. AJAI LAMBA 15.11.2019 Heard learned counsel for the applicants and learned counsel for the prosecution as well as the informant.

(2.) Smti. Sokina Khatun, Sri Abdur Rezzaque Pramanik @ Adur Rezak Paramanik, Sri Abu Taleb Pramanik, Smti. Nur Vanu Nessa and Smti. Aysha Siddiqua @ Aysha Siddika have preferred this bail application under Section 438 of the Code of Criminal Procedure in Bilasipara PS Case No.11862019 (G.R. Case No.18682019) under Sections 120(B)42040634 IPC.

(3.) Contention of learned counsel for the applicants is that co-accused, namely, Sri Abdul Mozid Pramanik @ Abdul Mazid Pramanik filed application under Section 439 of the Code of Criminal Procedure vide Bail Appln 35892019. The said application has already been allowed. The facts being common, concession be allowed even to the applicants under Section 438 of the Code of Criminal Procedure.