NABUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. D Borgohain, learned counsel for the petitioners. Also heard Mr. BB Gogoi, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Nabul Islam @ Nobul Islam, in connection with ACB Police Station Case No. 15/2021 registered under Ss. 7(a)/13(2) of Prevention of Corruption Act, 1988 (as amended in 2018).

(3.) On perusal of the materials in the case diary, it is found that the allegation against the petitioner, who is the Sub-Inspector of Schools' is that while he inspected the School of which the informant's wife is the Headmistress, he did not find her available in the School and rather found to have left for Dibrugarh. The petitioner had intimated her that she should meet him in his office on the next day. On the next day, her husband (informant) went to the office of the accused-petitioner, when the petitioner allegedly demanded Rs.15,000.00 as bribe so as to see that the Headmistress of the School is not suspended.