MD. ALI HUSSAIN Vs. STSTE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AK Ahmed, learned counsel for the petitioner. Also heard Mr. MP Goswami, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Section 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Md. Ali Hussain, in connection with Doboka Police Station Case No. 289/2021 registered under Sections 419/420/468/471 of the IPC read with Section 66D of Information Technology, Act.

(3.) Perused the case diary produced before this Court. On perusal of the case diary, it is found that the accused-petitioner has been in custody w.e.f. 22.06.2021, i.e. for 59 (fifty nine) days, as on date.