AMINUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This application under Section 439 Cr.PC, has been filed praying for bail of the petitioner, namely, Md. Aminul Hoque, who is in detention in connection with Mangaldoi P.S. Case No. 645/2019 (GR No. 2468/2019) under Section 406/420/468/471 IPC R/W Section 66(D) of I.T. Act.

(2.) Heard Mr. B. Choudhury, learned counsel and Mr. T.K. Mishra, learned Addl. P.P. for the respondent.

(3.) Perused the FIR and the documents annexed with the petition.