ZIAUL HOQUE KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Ziaul Hoque Khan @ Ziaul Khan, in connection with Bagribari Police Station Case No.155 of 2021, registered under Ss. 120(B)/420/379/411/353/307 of the Indian Penal Code, added Sec. 17 of the UA(P) Act.

(2.) Heard Mr. H.R.A. Choudhury, learned senior counsel for the petitioner.

(3.) Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam, appearing for the State Respondent.