LAWS(GAU)-2022-1-145

ABDUL MOZID Vs. STATE OF ASSAM

Decided On January 28, 2022
Abdul Mozid Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. M. Khan, learned counsel for the petitioner. Also Heard Mr. P. Borthakur, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the petitioner, namely, Abdul Mozid, has prayed for grant of bail in connection with South Salmara P.S. Case No. 77/2014 u/s 120(B)/147/148/149/326/302 of the IPC.

(3.) The Case diary, as called for, is placed before the Court.