ROFIQUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.S. Choudhury, learned counsel appearing for the accused petitioner. Also heard Mr. N.J. Dutta, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Section 439 Cr.P.C., the petitioner, namely Rofiqul Islam @ Md.

(3.) Rafiqul Islam has prayed for grant of bail in connection with Hatigaon P.S. Case No. 37/2021 registered u/s 366 of the IPC.