NUR ALAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Islam, learned counsel appearing for the accused petitioner. Also heard Mr. B.B. Gogoi, learned Addl. P.P., appearing for the State respondent and Mr. B.K. Mahajan, learned counsel appearing for the informant.

(2.) By this petition under Sec. 439 of the Code of Criminal Procedure ('Cr.P.C.' for short), the accused-petitioner, namely Nur Alam @ Md. Noor Alom has prayed for grant of bail in connection with Bhangagarh P.S. Case No. 607/2021 under Ss. 120B/302/34 of the Indian Penal Code ('IPC' for short).

(3.) The scanned copy of the case record along with the case diary, as called for, is placed before the Court. Perused.