MD. ABDUL JABBAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Biswas, 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 fixing 21/3/2022.

(3.) Considering the facts and circumstances of the case, in the interim, it is provided that the petitioner, namely, Md. Abdul Jabbar, in connection with Dhaligaon P.S. Case No. 225/2021 u/s 120(B)/302/307/325/427 of the IPC, shall be released on interim pre-arrest bail on furnishing bail bond of Rs.20,000.00 with one surety of like amount to the satisfaction of the arresting authority, subject, of course, to the following conditions: