ABDUL RABI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Sec. 439 of the CrPC, the petitioner, namely- Abdul Rabi who is in custody, has prayed for releasing him on regular bail in connection with Noonmati P.S. Case No.861/2021, registered under Sec. 379 of IPC.

(2.) Heard learned counsel for both sides and perused the Case Diary as well as the documents so annexed.

(3.) The stolen vehicle of the informant was driven by one Billal Ali and while he was trying to cross the Naka Check by the said vehicle, the police of Jalukbari P.S. apprehended the vehicle but said Billal could manage to flee, who is still absconding. The present accused petitioner also found driving one motor cycle behind the car also tried to flee away but he was apprehended by the police personnel.