Sadhulla Ali And 3 Ors. vs State Of Assam

Heard Mr. M Ahmed, learned counsel for the petitioners. Also heard Mr. B B Gogoi, learned Additional Public Prosecutor for the State of Assam.

By this application under Section 438 Cr.P.C., the petitioners, namely, Sadhulla Ali, Jehirul Hoque @ Jehirul Islam @ Boga, Rinku Ali and Bulbul

Hussain @ Boga are seeking pre-arrest bail in connection with MukalmuaP.S. Case No. 525/2020 under Section 341/147/149/353/427/325/326/307

IPC.

The case diary is received and perused. On perusal of the case diary it is found that one of the injured suffered grievous injury and two others simple

injuries. The petitioners were granted interim pre-arrest bail whereafter as directed by this court their statements were recorded. The present persons

were named accused in the FIR. In view of the same, in my considered opinion, further custodial interrogation is not required. Accordingly, the interim

order passed on 07.05.2021 granting interim anticipatory bail to the petitioners is made absolute subject to the following conditions:

(1) The petitioners shall not leave the territorial jurisdiction of the aforesaid police station, without prior written permission from its officer-in-charge,

(2) The petitioners shall not hamper with the investigation, or tamper with the evidence of the case,

(3) The petitioners shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to

dissuade them from disclosing such facts to the Court or to any police officer,

(4) The petitioners shall appear before the Officer-in-charge, Mukalmua PS within 7(seven) days from today,

(5) The petitioners shall continue to appear before the Investigating Officer of the above mentioned case after every 10(ten) days from the date of

first appearance till such time the attendance is dispensed with by the said investigating officer.

Bail petition stands disposed of.