GOLAP HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 439 of the CrPC, the petitioner namely, Golap Hussain, who is in custody since 17/1/2022, has prayed for releasing him on regular bail in connection with Nagarbera P.S. Case No. 08/2022, under Sec. 120(B) read with 420/384/465/468/469 of the IPC.

(2.) Heard the learned counsel for both sides and perused the record and the case diary.

(3.) Although some of the witnesses/beneficiaries are examined till now but none of them have stated about any unfair means conducted by the accused/petitioners, while writing the FIR. It is stated that the FIRs were written by him, as per the request of the informants.