NIZAM UDDIN BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. Anna K P, learned counsel for the petitioner. Also heard Mr. N.K. Kalita, learned APP appearing for the State, who has produced the case diary of Panchgram P.S. Case No. 37/2020 under section 420/409 IPC.

(2.) On a perusal of the case diary, it appears that there is no incriminating materials against the petitioner and, as such, the Court is of the opinion that custodial interrogation of the petitioner may not be necessary.

(3.) Under such circumstances, the Court is inclined to make the interim bail granted to the petitioner, namely, Nizam Uddin Barbhuiya in connection with Panchgram P.S. Case No. 37/2020 by order dated 27.05.2020 absolute on the same terms.