EKRAM HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This petition under Sec. 439 Cr.P.C., is filed for granting bail to the accused- petitioner, namely Ekram Hussain, who is languishing jail hazot in connection with Barbori P.S. Case No. 75/2021 registered u/s 379/ 120(B)/ 411/ 34 of the IPC.

(2.) Heard Mr. J. Hussain, learned counsel for the petitioner. Also Heard Mr.D. Das, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(3.) The case is fixed today for status report, but the learned Addl. Public Prosecutor has produced the Case diary, instead of the status report. Perused the same with the assistance of learned Addl. Public Prosecutor.