REJAUL KARIM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Islam, 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-petitioners, namely, 1. Rejaul Karim and 2. Rejaul Haque, in connection with Bongaigaon Police Station Case No. 810/2021 registered under Ss. 420/511 of the IPC read with Sec. 66(C) of the Information Technology Act.

(3.) Perused the case diary produced before this Court. There are sufficient incriminating materials in the case diary about involvement of the petitioners with the offence alleged. The petitioners are also found to have stated about their involvement with the offence in their statements. However, there has to be a detail and thorough investigation and releasing the petitioners at this stage may adversely affect the further investigation of the case. Therefore, the prayer for bail of the petitioners' stands rejected, at this stage.