IFTIKAR AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Addl. Public Prosecutor for the State/respondent No. 1. Call for the case diary.

(2.) Considering the facts and circumstances of the case, in the interim, it is provided that the petitioner No. 1, namely, Iftikar Ahmed, who is aged about 14 years, in connection with Barpeta P.S. Case No. 1994/2021 u/s 120B/447/448/395/397/34 of the IPC, shall be released on interim pre-arrest bail on furnishing bail bond of Rs.25,000.00 with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions:

(3.) List this matter on 9/3/2022.