SAHIDUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Ahmed, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned Addl. Public Prosecutor for the State/respondent.

(2.) Call for the case diary along with medical report and statement u/s 164 Cr.PC. Considering the facts and circumstances of the case, in the interim, it is provided that the petitioner, namely, Sahidul Hoque, in connection with Mangaldai P.S. Case No. 620/2021 u/s 366/376 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: