MD.YUNUS AHMED Vs. OFFICER-IN-CHARGE, WOMEN POLICE STATION

JUDGEMENT

(1.) The petitioners who approached this Court seeking the prayer of bail by filing this petition by invoking the provision under section 438 Cr.P.C. for releasing the accused/present petitioners on bail in connection with the apprehension of an FIR under FIR No. 6(5) 20 WPS IE for the offences under section 325, 354, 120-B/506/34 IPC in the event of arrest made by the respondent police.

(2.) Today, when the matter is taken up, I heard Mr. N. Jotendro, learned Senior counsel for the petitioners and Mr. Y. Ashang, learned PP and perused the papers and the FIR produced in the open Court.

(3.) The case of the petitioner is that the first petitioner is the social worker, working closely with the Ex. Minister and has been working with him for many years and that in connection with the upcoming election of Andro A/C Election campaigned for both Th. Shyamkumar and other rivals has been going on throughout the constituency. The other remaining 3(three) petitioners are all Government Employees, working under the Police Department.