MD. HORJUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AK Talukdar, learned counsel for the petitioner. Also heard Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State respondent, who has objected to the grant of bail.

(2.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Md. Horjul Hoque @ Md Hajul Hoque, in connection with Nagaon Police Station Case No. 2287/2021 registered under Ss. 120(B)/420/409/468/471 of the IPC.

(3.) The fact of the case, as appears from the FIR, is that regular complaints, media reports and source information have been received by the informant to the effect that large scale irregularities and corrupt practices in the Revenue Circles through middleman and unauthorized intermediaries have been going on in the Revenue Circles. The unauthorized middlemen are also alleged to have demanded bribe from innocent people in order to get the services delivered and to unduly influence the public servant by exercising of personal influence. The connivance of some staff of the Circle office has also not been ruled out by the informant. The informant has enclosed a list of such middleman/ intermediaries containing 22 names, including the present petitioner at Sl. No. 19 thereof.