NUR ISLAM AHMED Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) By this application under Section 438 CrPC, the petitioner, namely, Nur Islam Ahmed @ Nur Islam Ali apprehending his arrest is seeking pre arrest bail in Dispur Police Station Case No. 759/2020 registered under Sections 419/406/420 of the IPC corresponding to G.R. No.3882/2020.

(3.) As per the FIR of the case, the informant was requested by one Runa Begum to take loan from Bandhan Bank and Gramiin Development and Finance Private Limited on her behalf and also to deposit the loan amount by the informant assuring her that the due amount towards installments shall be paid by said Runa Begum. The informant alleged that for the said purpose, she took loan of Rs.1,10,000/- from both the financial institutions.