RAKIBUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to COVID-19 pandemic.

(2.) Heard Mr. R Ali, learned counsel for the petitioner. Also heard Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State respondent.

(3.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Rakibul Islam @ Rekib, in connection with Special Case No. 06/2021 arising out of CID Police Station Case No. 21/2020 registered under Ss. 120(B)/201/204/409/34 of the IPC read with Sec. 66(B) of the IT Act and Sec. 25(1-B) of the Arms Act and Sec. 7(a)(b)(c)/8/12/13(1) (a)/13(2) of Prevention of Corruption Act.