MD. SELIM SEIKH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Munir, learned counsel for the petitioner. Also heard Mr. Bhaskar Sarma, learned APP appearing for the State.

(2.) By this application under Sec. 439 Cr.P.C., the petitioner, namely, Md. Selim Seikh, who was arrested on 6/8/2022, is seeking bail in connection with Boko PS Case No. 348/2022 under 279/307/34 of IPC.

(3.) The learned APP has produced the case diary and has opposed the prayer for bail on the ground that the petitioner had moved into a VIP convoy, endangering the police personnel as well as the VIPs in the convoy. Having regard to the nature of offence and considering the fact that the petitioner has already suffered detention of 20 days as on date, the Court is of the considered opinion that the further custodial interrogation of the petitioner is not required. Accordingly, considering the length of detention, this Court is inclined to release the petitioner named above on bail in connection with the case aforementioned on furnishing bail bond of Rs.25,000.00 with one suitable surety of like amount to the satisfaction of learned Judicial Magistrate First Class, Boko, Kamrup on the following conditions: