RUBUL DULIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Islam, learned counsel for the accused-petitioners and Mr. T.K. Misra, learned Additional Public Prosecutor for the respondent, State of Assam.

(2.) By this application under Section 439, Code of Criminal Procedure, 1973 (CrPC) the accused-petitioners viz. 1) Sri Rubul Dulia, and 2) Sri Bikash Jain @ Vikash Jain have prayed for their release on bail, in connection with Chabua Police Station Case no. 139/2020 registered under Sections 379/411, Indian Penal Code (IPC) read with Section 23(1)(a) of Petroleum Act, 1934 read with Section 7 of Essential Commodities Act, 1955.

(3.) The accused-petitioner no. 1 is in custody since 30.07.2020 whereas the accused- petitioner no. 2 is in custody since 04.08.2020.