ABDUS SALAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 438 of the CrPC, the petitioner, namely- Abdus Salam has sought for pre-arrest bail in connection with Dhubri P.S. Case No.1499/2021 (corresponding to G.R. Case No.4899/2021), registered under Sec. 417/406/294/506 IPC. Heard the learned counsel for both sides. Also perused the case diary as well as the documents annexed.

(2.) Case diary reveals that the present petitioner although was the earlier Secretary to the Newghat Jame Masjid Committee, but due to his conduct, the New Committee was formed with due intimation to him, of which the informant is the present General Secretary.

(3.) It also reveals that despite inviting the petitioner to handover relevant documents as well as cash amount of Rs.3,50,000.00 to the New Committee, he refused to do so, rather threaded with dire consequences. Several members of the committee has been supported the case of the informant.