NIJAM AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 439 of the CrPC, the petitioner Nijam Ahmed, who is in custody since 17.06.2020, has sought for releasing him on regular bail in connection with the Dispur P.S. Case No.1308/2020 (corresponding to G.R. No.6658/2020), under Section 120(B)/420/406/342/386/507 of the IPC.

(2.) Heard the learned counsel for the petitioner and also heard the learned Addl. P.P., Assam, Ms. S.H. Bora for and on behalf of the State respondent. Also gone through the case diary produced.

(3.) The matter depicted from the FIR and the materials in the case diary is shocking which raise the eyes as to what extent the people can go for exploiting money. One Nijora Dutta called the informant, who is a Tax Consultant on 07.06.2020, to the Upasana Lodge at VIP Road for some account related matter. Later said Nijora Dutta called another woman namely Rima Singh and thereafter some other persons also entered into the room who were Bitul Kalita and Bani Kanta Medhi and all of them assaulted him and forced the informant to remove his clothes and clothes of Rima Singh was removed and thereafter by keeping glass of wine, captured the photographs of the informant and the woman and snatched away Rs.25,000/- and one gold chain from him and also withdrawn Rs.30,000/- from his ATM, by using force. Even thereafter they did not remain content. They further demanded Rs.3 lacs from him. With the aforesaid facts, the FIR was lodged by the said Tax Consultant (Accountant), immediately after the occurrence i.e. on 09.06.2020.