ASRAFUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. N. Nasrin, learned counsel for the petitioner. Also heard Mr. K.K. Parasar, learned Addl. Public Prosecutor for the State/respondent. By this petition under Sec. 439 Cr.P.C., the petitioner, namely, Asraful Islam @ Asaful Islam @ Ashraful, has prayed for grant of bail in connection with South Salmara P.S. Case No. 201/2021 u/s 143/447/341/326/379 of the IPC.

(2.) The case diary, as called for, is placed before this Court.

(3.) The accused petitioner has been in judicial custody since 9/12/2021, i.e., for 42 days.