MOINUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned counsel for the accused petitioner. Also heard Mr. K.K. Parasar, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the petitioner, namely Moinul Haque @ Haq has prayed for grant of bail in connection with Doboka P.S.

(3.) Case No. 602/2021 u/s 406/409/418/420/34 of the IPC.