MD. ARMAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Azad, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned Addl. Public Prosecutor for the State/respondent. Call for the case diary.

(2.) Considering the facts and circumstances of the case, it is provided that in the event of arrest of the petitioner, namely, Md. Arman Ali, in connection with Jalukbari P.S. Case No. 1391/2021(GR No. 19335/2021) u/s 392 of the IPC, shall be released on interim pre-arrest bail on furnishing bail bond of Rs.10,000.00 with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions: