ZAHIDUL MONDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.J. Dutta, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned Addl. Public Prosecutor for the State/respondent. Call for the case diary along with medical report and statement recorded under Sec. 164 Cr.P.C fixing 23/2/2022.

(2.) On perusal of the FIR, this Court prima facie finds that till consideration of the materials on the case diary, the petitioner may be given the privilege of pre-arrest bail.

(3.) Accordingly, it is provided that in the event of arrest of the petitioner, namely, Zahidul Mondal, in connection with Kalgachia P.S. Case No. 639/2018 (GR No. 3727/2018) u/s 366(A)/34 of the IPC, shall be released on interim pre-arrest bail on furnishing bail bond of Rs.20,000.00 with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions: