AJMAL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R K Mour, learned counsel for the petitioner and Mr. M P Goswami, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 Cr.P.C. has been filed by the petitioner, namely, Ajmal Haque @ Azmal Hoque, seeking bail in connection with Changsari P.S. Case No. 325/2020 registered under Sections 407/302 IPC, corresponding to G.R. Case No. 1221/2020, wherein he was arrested on 26.06.2020 and is in custody since then.

(3.) Matter relates to murder of a driver and the handyman of a truck, carrying Arecanuts and stealing those Arecanuts and selling it to the customers for the illegal personal gain of the accused persons involved in the case.