MD. SAHIDUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MU Mahmud, learned counsel for the petitioners. Also heard Mr. B Sarma, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking prearrest bail of the petitioners, namely, 1. Md. Sahidul Islam, 2. Md. Mustafa Hussain, 3. Jamatulla, 4. Nurnehar Begam, 5. Fulesha Khatun, 6. Hanif Ali, 7. Rofiqul Islam, 8. Nausad Ali, 9. Kerow Chandra Boro, 10. Jeherul Islam, 11. Abdul Karim, 12. Mustafa Mandal and 13. Sabdul Haque, in connection with BI(EO) PS Case No. 12/2021 registered under Ss. 120B/420/406 of the IPC read with Sec. 7 of the EC Act. Perused the case diary produced before this Court.

(3.) On perusal of the materials in the case diary, it is found that the concerned officials in the Food and Civil Supply department has made some investigation in connection with the allegations and some further investigation is still to be carried out to ascertain the allegations of misappropriation. Considering the nature of the offence and the fact that most of the allegations are based on documentary evidence, the petitioner is granted the privilege of pre-arrest bail.