REJAUL AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this bail application filed under Sec. 438 CrPC, petitioner, namely, Rejaul Ahmed, has sought for pre-arrest bail in the event of his arrest in connection with Abhayapuri PS Case No. 36/2022, under Ss. 457/380 IPC, corresponding to NGR No. 51/2022, pending before the SDJM(M), North Salmara, Abhayapuri.

(2.) Heard the learned counsel for both the parties.

(3.) Also perused the record and the Case Diary. According to the informant, the petitioner went to his house on 11/1/2022 and tried to give his motorcycle on mortgage and as the informant did not respond, he returned back. On the same date, at night, theft was committed in the shop of the premises of the informant, whereby, the miscreants had stolen away certain articles like, several mobile phones, a cash amount of Rs.4,000.00 and battery etc. The informant has raised serious doubt upon the petitioner as on the same date, he went to mortgage his bike and sought for some money.