SHOHIDUL RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Mannaf, learned counsel appearing for the accused petitioner as well as P. Borthakur, learned Addl. P.P., Assam appearing for the State respondent.

(2.) By this second petition under Sec. 439 Cr.P.C., the accused-petitioner, namely, Shohidul Rahman @ Sohidul Ali @ Rehan, has prayed for grant of bail in connection with Geetanagar P.S. Case No.21/2022 under Ss. 392 of the IPC.

(3.) The case relates to snatching away of the informant's mobile phone by some unknown person who came on a bike.