MD. ATAUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Rahman, learned counsel appearing for the accused petitioners as well as Mr. P. Borthakur, learned Addl. P.P., Assam appearing for the State respondent. By this second petition under Sec. 439 Cr.P.C., the accused-petitioners, namely, 1. Md. Ataur Rahman, 2. Md. Jiyaur Rahman, have prayed for grant of bail in connection with Dhekiyajuli P.S. Case No.717/2021 under Ss. 420/406/489(A) of the IPC.

(2.) The case diary, as called for, is placed before the Court.

(3.) The FIR reveals the allegation that the informant ASI received a secret information regarding a swift vehicle, bearing registration No. AS-12X4819, loaded with money, which came after selling fake currency printing machine. The informant ASI along with his team went to Orang Police Check Post and conducted search in all vehicles. During search, a heavy amount of cash was recovered from the above mentioned vehicle and, accordingly, the same was seized. The passengers of the vehicle were arrested as they were unable to give any satisfactory answer regarding such huge amount of money.