MD. DILDAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. K. Bhuyan, learned counsel for the petitioner. Also heard Mr. M. Haloi, learned Special Public Prosecutor for the CBI.

(2.) This bail application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed by the petitioner, namely, Md. Dildar Hussain who is detained behind the bar since 2/6/2023 in connection with North Lakhimpur P.S. Case No. 183/2023 registered under Sec. 120(B)/395/397/342/387 of IPC.

(3.) The accusation in this case is that on 12/5/2023, one Musst. Amina Khatun, lodged an FIR before the Officer-in-Charge of North Lakhimpur Sadar Police Station, inter alia, alleging that on 6/5/2023 at about 2.00 a.m., the accused persons named in the FIR had beaten up her son, namely, Ajgar Ali and forcefully snatched away a sum of Rs.80,000.00 and other documents and some golden ornaments thereafter, drag the son of the first informant out of his house. Later on, the accused persons named in the FIR also took away one Maruti Brezza Car of the elder son of the first informant and asked the informant to pay a sum of Rs.6.00 Lakhs to get the release of her son- Ajgar Ali as well as Maruti Brezza Car. Accordingly, an amount of Rs.90,000.00 was paid by UPI mode to one of the accused, namely, Md. Riyajul Islam and remaining was also paid in cash to the accused persons. On receipt of the said FIR, North Lakhimpur P.S. Case No. 183/2023 as registered.