MOUSAM SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel Mr. P. Bora appearing for the petitioner. Also heard Mr. M.P. Goswami, the learned Additional P.P. for the State of Assam.

(2.) This is the second bail application u/s 439 of the CrPC pertaining to Bokakhat P.S. Case No. 166/2021 under Sections 120(B)/379/468/420 of the IPC, 1860 read with Section 40 of Assam Forest Regulation Act, 1891. The earlier bail application was rejected by this Court on 23-07-2021 vide Bail Application 1458/2021.

(3.) The petitioner owns a truck and his truck was found to be carrying illegal timber. There were materials in the case diary. Therefore, his bail application was rejected.