MD. MOZAMIL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Md. Mozamil Haque has preferred this application for bail under Section 439 of the Code of Criminal Procedure, 1973 in Boko P.S. Case No.1295/2019 under sections 294/353/379/34 I.P.C.

(2.) Learned counsel for the petitioner at the outset has pointed out that co- accused similarly placed, Md. Mun Ali, has been allowed bail in the same FIR vide order dated 5th February, 2020 of this Court while dealing with Bail Application No.355 of 2020.

(3.) Learned counsel for the prosecution does not dispute the fact.