BIKASH GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petitions under Section 439 of the CrPC, the petitioner Bikash Gogoi who is in custody since 18.06.2020, has sought for releasing him on regular bail in connection with the Dispur P.S. Case No.1391/2020, under Section 420/406/34 of the IPC.

(2.) Heard the learned counsel for both sides and perused the record and the case diary produced.

(3.) As per the FIR, informant Dhanmani Deka delivered his own car Hyundai Grand I-10 sportz vehicle, bearing Regn. No.AS-10-EB-9099 to one Arun Yadav for rental purpose but the said vehicle was not returned to him for a long time and subsequently it was learnt that the said vehicle was sold to another and accused Bikash Gogoi played the role of middleman while selling the vehicle to a third person. In the entire episode, the role played by Arun Yadav is not clearly reflected but it was found that the vehicle was finally sold to one lady by name Ms. Lihzu Konyak of Nagaland, through one Khraw K. Nongrum.