M.RASHID CHOUDHURY Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This is an application under Section 439 Cr.PC read with Section 167 (2) Cr.PC praying for release of accused M. Rashid Choudhury. The accused has been charged for offences under Section 420/120B/466/467/468/469/471 IPC in G.R 73/2019 State Crime P.S. Case No.02/2019.

(2.) Learned counsel Ms. Neise Liegise appears for the accused petitioner and the State respondent is represented by Mr. K. Angami, learned P.P.

(3.) The accused was arrested on 22.3.2021 on the strength of warrant issued by the JMFC, Kohima and was produced before the Court of JMFC, Kamrup Assam on the same day. The JMFC, Kamrup Assam on the same date granted 48 hours transit remand with effect from 22.03.2021 to 24.03.2021 directing the I.O to produce the accused before the learned CJM, Kohima on or before 24.03.2021. The accused petitioner was produced before the learned CJM, Kohima on 24.03.2021 and was further remanded to police custody from 24.03.2021 to 29.03.2021 and 29.3.2021 to 31.3.2021. Thereafter, the accused was remanded to judicial custody.