MOINUL HOQUE Vs. MOINUL HOQUE

JUDGEMENT

(1.) Heard Mr. A. Islam, learned counsel for the petitioner. Also heard Mr. N.K. Kalita, learned Additional Public Prosecutor, Assam, appearing for the State Respondent. This is an application under Section 482 of the Code of Criminal Procedure seeking setting aside of the order dated 2.3.2021 passed in B.A. No.95 of 2021 by the Additional Sessions Judge No.3, Kamrup (M) granting bail to the petitioner with a direction to furnish two sureties, one of which must be at-least Grade-III Government Servant.

(2.) I have perused the petition and the annexures furnished therewith including the impugned order. On perusal of the impugned order, it is found imperative to quote para-4 of the order for a just decision of the instant petition, which reads as under :

(3.) It appears from the above order passed by the learned Additional Sessions Judge aforesaid that while the accused petitioner was granted bail, the condition was to the effect that he is to furnish two local sureties of Rs.40,000/- each and out of the two local sureties, one must be a government servant in the rank of Grade-III.