AJIBOR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Alim Sk, learned counsel for the petitioner. Also heard Ms. N. Das, learned Addl. P.P. for the State of Assam.

(2.) The petitioner was granted interim bail vide order dtd. 30/9/2022. The petitioner has filed this petition under Sec. 438 of the Code of Criminal Procedure (Cr.P.C. for short) in connection with Goalpara P.S. Case No. 214/2022 under Ss. 420/473/34 of Indian Penal Code (IPC for short) corresponding to G.R. No. 1254/2022.

(3.) It is submitted that the petitioner has co-operated with the investigation. He is a local resident and he will not evade arrest. The petitioner is apprehending arrest in connection with this case. It is submitted that the petitioner is not involved in this case. In the event of his arrest his image will be tarnished. He has a clean image in the society. He is the sole bread winner of the family and being a vendor in the Court he will co-operate with the remaining part of the investigation.