UMAR FARUQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Islam, learned counsel for the petitioner and also heard Mr. P.S. Lahkar, Addl. P.P. for the respondent No.1. None appeared for respondent No.2.

(2.) In this petition, under Ss. 482 of the Code of Criminal Procedure, the petitioner, namely Umar Faruque has put to challenge the correctness or otherwise of the order dtd. 27/2/2023, passed by the learned Sessions Judge, Dhubri, in Sessions Case No. 56/2021. It is to be noted here that vide impugned order dtd. 27/2/2023, the learned Sessions Judge, Dhubri has rejected the petition filed by the petitioner for filing bail bond as per order dtd. 16/8/2021 passed by the learned Chief Judicial Magistrate, Dhubri.

(3.) The factual background, leading to filing of the present petition, is briefly stated as under: