FORIZ UDDIN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 439 of the CrPC, the petitioner, namely- Foriz Uddin Ahmed @ Forizuddin Ahmed, who is in custody since 20/12/2021, has prayed for releasing him on regular bail in connection with Bilasipara P.S. Case No.755/2021, registered under Sec. 419/270/338/294/506, added Sec. 308 of the IPC.

(2.) Heard the learned counsel for both sides. Also perused the documents annexed including the case diary.

(3.) Referring to the documents, it has been submitted by the learned counsel for the petitioner that initially the petitioner surrendered before the learned court on 22/9/2021 and as the case was registered against him under Ss. 419/270/338/294 IPC, the court allowed him to go on bail of Rs.15,000.00 with one suitable surety of like amount and accordingly the accused/petitioner furnished the bail bond and was released on bail. Thereafter, on 7/12/2021, the I/O prayed the court to add Sec. 308 IPC along with other Sec. of law which was also allowed by the court. Then, on 20/12/2021, the petitioner was arrested in view of the added Sec. 308 IPC.