RAFIJUL ISLAM @ RAFIJUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.M. Zaman, learned counsel for the accused petitioner. Also heard Mr. P. Borthakur, learned Addl. P.P., Assam appearing for the State respondent.

(2.) This petition is filed under Sec. 483 of BNSS, 2023 for granting regular bail to the accused petitioner namely, Rafijul Islam @Rafijul Ali @Babu, who was arrested on 23/11/2023 in connection with Sessions Case No. 08/2024 being registered under Ss. under Ss. 341/326A/307/302/34 of the IPC, arising out of Barpeta P.S. Case No. 553/2023, pending before the Court of learned Addl. Sessions Judge (FTC), Barpeta.

(3.) The scanned copy of the Trial Court's records is received.